JAYESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor and perused the material available on record.

(2.) The petitioner has been arrested in FIR No. 109/2019 of Police Station Sheoganj, District Sirohi for the offences punishable under Ss. 384, 504 and 120-B of IPC and 67 of Information Technology Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that petitioner has falsely been implicated in this case. It is argued that the complainant was in relationship with the petitioner for about four years and he did not commit any offence. It is argued that petitioner had simply posted some photographs of him and the complainant on Whatsapp Group and those photographs were not objectionable or obscene in any manner. It is submitted that allegations against the petitioner of threatening the complainant that he would publish those photographs on social media or would send them to her fiance are false. It is submitted that petitioner is in judicial custody and no further investigation is required from him, therefore, petitioner be enlarged on bail.