VIJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 Cr.P.C., seeking regular bail in case FIR No. 20 of 2021, dtd. 10/3/2021, registered in Women Police Station Baddi, District Solan, H.P. under Ss. 354 A (1)(i), 384, 376, and 506 of the Indian Penal Code (for short 'IPC').

(2.) Status Report stands filed. Record was also made available.

(3.) Prosecution case in brief is that on 10/3/2021 victim submitted an application in Women Police Station, Baddi, stating therein her address and age of 21 years with further submission that three years ago one boy Vijay met her at Baddi and they started chatting on mobile with each other. One year ago he took her to a room in hotel and snapped her photographs and shot a video and had also touched her. Thereafter he started blackmailing to extort money from her with threat that otherwise he would be disclosing her photographs and video to her relatives and family members. Whereupon, victim started paying money to the petitioner. Petitioner used to give different account numbers to her for transferring/depositing money therein. One year ago, petitioner also took her to a hotel at Kiratpur. Petitioner started to threaten the victim through messages in mobile numbers of her family members. Earlier, because of fear of defamation, she did not disclose anything to anyone, but when petitioner started sending messages to her family members, she approached Women Police Station by submitting complaint against petitioner.