GHULAM MOHAMMAD Vs. U.T. OF LADAKH

JUDGEMENT

(1.) The petitioner has filed the instant application for grant of bail in case FIR No.01/2021 for offences under Sec. 420, 292, 506 IPC and Sec. 67-A Information Technology Act, 2000, registered with Police Station, Drass.

(2.) Briefly stated, the case of the prosecution, as is reflected from the police report annexed to the objections filed by the respondent, is that on 9/2/2021, the complainant lodged a report with the police alleging therein that the accused/petitioner had made promise of marriage to her and during the currency of their love affair, the accused/petitioner used to make video calls to her. It was further alleged that the accused/petitioner enticed her to exhibitS her private parts during the video calling and because the complainant was in love with the accused/petitioner, she succumbed to the requests of the petitioner. It was further alleged in the complaint that the petitioner/accused threatened to make these videos viral in case she did not pay an amount of Rs.80,000.00 to him. The complainant has further alleged that, being a poor girl, she was unable to meet the demands of the petitioner/accused, as such, she lodged the report before the police.

(3.) On the basis of the above complaint, the police registered FIR No.01/2021 for offences under Sec. 420, 292, 506 IPC and Sec. 67-A Information Technology Act, 2000 and started investigation of the case. During the investigation of the case, the accused/petitioner was taken into custody, statements of some of the prosecution witnesses were recorded under Sec. 161 Cr. P. C and the mobile cell phone (Samsung), produced by sister-in-law of the complainant, was seized. The statements of the complainant, her brother and sister-in-law in terms of Sec. 164-A Cr. P. C were recorded. As per the investigation, the aforesaid offences are stated to have been established against the accused/petitioner.