SUMEET RAMOTRA Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Petitioner has moved this application for grant of bail in anticipation of his arrest in FIR No.109/2021 for offences under Section 376, 343, 504 and 506 IPC registered with Police Station, Domana, Jammu.

(2.) Briefly stated, the case of prosecution is that the prosecutrix, moved an application for registration of FIR in terms of Section 156(3) of Cr. P. C. before the Court of Special Excise Mobile Magistrate, Jammu, and vide order dated 15.04.2021 read with order dated 30.03.2021, passed by the learned Magistrate, directions for registration were issued to the police, in pursuance whereof the prosecutrix produced the said application before the police. On the basis of the orders of the learned Magistrate, the aforesaid FIR came to be registered by the police.

(3.) In her complaint, the prosecutrix claimed that she had come in contact with the accused in the year 2018 and after 2-3 days of her conversation with the accused, he promised to marry her. According to the complainant/prosecutrix, she fell into the trap of the accused and accompanied him to Katra City for paying a visit to Shri Mata Vaishno Devi Shrine on 03.09.2018. It has been alleged that while they spent a night in a hotel at Katra, the accused forced himself upon the prosecutrix and committed sexual intercourse with her. It is further alleged that the accused clicked some nude photographs of the prosecutrix and thereafter started blackmailing her. The prosecutrix further goes on to allege that on account of this blackmailing tactics of the accused, she again accompanied the accused on 20 th of January, 2019, on which date she was again sexually exploited by him and thereafter on 21.04.2019, she again accompanied the petitioner to Srinagar. It is alleged that the accused kept on committing sexual intercourse with the prosecutrix for about three years by making false promise of marrying her.