NARESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.200/2023, registered at Police Station Sojat Road, District Pali, for offences under Ss. 450, 376, 323, 420, 406 IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submitted that the prosecutrix who is a mature married woman has falsely implicated the petitioner in the present case. Drawing attention of the Court towards F.I.R., learned counsel for the petitioner submitted that as per prosecutrix, on 8/8/2023, the prosecutrix was made to consume a drink containing intoxicant and thereupon, her obscene videos and photos were snapped by the present petitioner to blackmail her.