VIKAS DOGRA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has approached this court for grand of bail in case FIR No. 376 of 2013 registered at Police Station, Nurpur, District Kangra on 13.12.2013 under sections 292, 354, 376, 506 IPC and sections 66 and 67 of the Information Technology Act, 2000.

(2.) THE case of the prosecutrix is that she is known to the petitioner since they had studied together at plus one level and even thereafter at Chandigarh. Her further allegation is that in December 2012 the petitioner sent her a friend request on the face book, which she accepted since the petitioner had been her classmate. She continued chatting with the petitioner on the face book and maintained contact with the petitioner, who finally proposed to her in March 2013, which proposal was turn down by the prosecutrix. It is thereafter that the petitioner started pressuring the prosecutrix for marriage. It is only then that prosecutrix learnt that petitioner belongs to a different caste and she finally refused to marry the petitioner. It is only then alleged that in order to take revenge the petitioner sent a SMS to the brother of the prosecutrix wherein a nude photo of the prosecutrix was sent by morphing the same. The face was that of the petitioner which was taken from her face book account, while the nude body was morphed with this face of somebody else. On the basis of such allegations, an FIR under sections 292, 354, 506 IPC and sections 66 of I.T. Act came to be registered against the petitioner on 13.12.2013.

(3.) THE offence of rape is one of the most serious offences and there can be nothing more horrendous and despicable crime against a woman because rape not only causes physical injury but more indelibly leaves a scar on the most cherished possession of a woman which is her dignity, chastity, honour and reputation.