Mukesh Kumar Sharma S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 4070 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                10135/2021

Mukesh Kumar Sharma S/o Shri Jagdish Prasad Sharma, Aged
About 35 Years, R/o 135, Mehto Ki Dhani Sarna Dungar Khera
Bisal Jaipur Raj.
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Petitioner(s)          :     Mr. Lalit Gautam
For Complainant(s)         :     Mr. Sita Ram Yadav
For State                  :     Mr. Sher Singh Mahla, PP



          HON'BLE MR. JUSTICE PANKAJ BHANDARI

                           Judgment / Order

26/08/2021

1. Petitioner has filed this anticipatory bail application under

Section 438 Cr.P.C.

2. F.I.R. No.411/2021 was registered at Police Station Kardhani,

Jaipur City for offence under Sections 376 & 384 of I.P.C.

3. It is contended by counsel for the petitioner that petitioner

and husband of the complainant were working in partnership.

Some dispute took place when a vehicle was got registered by

husband of the complainant in his favour, upon which the

petitioner made a complaint to the S.H.O. on 22.01.2021.

Thereafter, petitioner made a complaint to the S.P. on 24.05.2021

and another complaint on 28.05.2021 that he is being threatened

that a false case would be registered against him, in pursuance to

(2 of 2) [CRLMB-10135/2021]

the complaint filed on 28.05.2021, an FIR was lodged on

11.06.2021. It is further contended that in counterblast of the

same, the present FIR has been lodged on 02.06.2021. There is

inordinate delay in lodging of FIR.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the anticipatory bail application. It is contended

that petitioner had clicked some obscene photographs and on the

basis of the same, he was having sexual relationship with the

complainant. The same fact is narrated by the complainant in her

statement recorded under Section 164 Cr.P.C.

5. Petitioner is directed to appear before the Investigating

Officer on or before 13.09.2021.

6. Investigating Officer is directed to submit his report on

20.09.2021.

7. Till then, interim order in favour of petitioner shall continue.

8. List on 20.09.2021.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /40

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