Jasveer Singh vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Jasveer Singh is in judicial custody in FIR No.211 of 2023, under Sections 328, 376 & 506 of IPC, P.S. Jaspur, District Udham Singh Nagar. He has sought his release on bail.

Heard learned counsel for the parties and perused the record.

According to the FIR, the informant was office bearer of an organization run by the father of the applicant. In the month of June, 2023 the victim had stayed in their house. One day, according to the FIR, the applicant spiked the drink of the victim and established physical relation with her. When the victim threatened the applicant to reveal it to the police, the applicant silenced her saying that he had obscene video and photographs of the victim. Thereafter, the applicant, according to the FIR, blackmailed her, and once, the father of the applicant also raped her and threatened her to life.

Learned counsel for the applicant would submit that it is a false case; there is some litigation between them; in order to pressurize the father of the applicant, the instant FIR has been lodged. It is argued that the applicant is 21 years of age and the victim is more than 30 years of age; charge-sheet has already been filed.

Learned counsel for the informant would submit that, in fact, the applicant and his family is much influential; they are running a Nari Raksha Sena Trust and are involved in such heinous acts against women. It is argued that in the FIR, there are specific allegations of rape against the father of the applicant. Despite that he has been exonerated by the I.O. under influence. Learned counsel would submit that the applicant and his family is threatening or trying to approach the victim so that she would succumb to the pressure and could not depose against him.

Learned counsel for the complainant would seek direction of the Court that the applicant may not indulge in any such act of influencing the victim.

Having considered, the facts and circumstances of the case, this Court is of the view that the it is a case fit for bail.

The bail application is allowed.

Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned subject to the following:-

(i) The applicant shall not approach the victim or her friends or relatives either physically, through social media or electronically, in any manner, whatsoever.