YOB RAJ Vs. STATE OF H P

JUDGEMENT

(1.) The present bail application has been maintained by the petitioner, under Section 439 of the Code of Criminal Procedure seeking his release, in case FIR No. 09 of 2017, dated 26.4.2017, under Sections 376, 504, 506 of the Indian Penal Code and Section 67 (a) of the Information Technology Act, registered at Police Station Kullu, District Kullu, H.P.

(2.) As per the averments made in the petition, the petitioner is innocent and has been falsely implicated in the present case. He is neither in a position to tamper with the prosecution evidence nor in a position to flee from justice, so he may be released on bail.

(3.) Police report stands filed. As per the prosecution story, the petitioner developed relations with the prosecutrix and after taking photographs started blackmailing her and even relationship, the petitioner pressurizing the prosecutrix and thereby keeps on calling the prosecutrix, as and when, he wanted. Ultimately, when the petitioner sent whatsapp messages to a place, where the prosecutrix was going to engage for marriage, case was registered against the petitioner. Lastly, the prosecution has prayed that the bail application may be dismissed.