SANTOSH KESAR Vs. UT OF J&K

JUDGEMENT

(1.) The objections/status report stand filed by the respondent in the application. The learned counsel for the applicant during the course of arguments has referred to another complaint filed by the prosecutrix against the petitioner herein and submits that the petitioner is entitled to bail keeping in view the allegations leveled in that complaint. The argument is of course refuted by the other side.

(2.) The Court is of the view that the statement of the prosecutrix recorded in the FIR in question is required to be gone through by the court before deciding the bail application. Accordingly, the learned counsel for in Bail App No. 144/2021 the respondent is directed to place before the court the statement of the prosecutrix recorded under Sec. 164-A Cr.P.C by the next date.

(3.) List along with CRM (M) No. 288/2021 on 1/2/2022 as per roster.