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Judgment
9 paragraphs · 152 wordsG.S.Ahluwalia, J
This first application under Section 439 of Cr.P.C. has been filed for grant of bail.
The applicant has been arrested on 02/12/2020 in connection with Crime No.175/2020, registered at Police Station Deepnakheda, District Vidisha for
offence under Sections 376(2) (N), 450, 509, 506, 109 of IPC read with Section 67 of Information Technology Act, 2000.
According to the prosecution case, the applicant had raped the prosecutrix prior to her marriage and even after the settlement of her marriage, he was
insisting the prosecutrix to continue in the physical relationship and when she refused to do so, then the applicant alleged to have uploaded obscene
video as well as indecent photographs on social media.
Looking to the subsequent conduct of the applicant, this Court is of the considered opinion that it is not a fit case for grant of bail to the applicant.
Accordingly, the application fails and is hereby dismissed.