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Judgment
7 paragraphs · 197 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 11.09.2023, has approached this Court for grant of regular bail in connection with Giridih (M) P.S. Case No.281 of 2023 registered for the offence under Sections 376/354(c)/509 IPC, pending in the court of SDJM, Giridih.
It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on the part of the applicant(s).
Innocence has been claimed and participation in the trial has been assured. It has been submitted that both the parties are major and there was long consensual relationship and as such, no offence, as alleged, is made out against this applicant. On the above facts, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail and it has been submitted that the victim has been blackmailed.
Considering the statement of the victim, I am not inclined to enlarge the applicant (s) on bail at this stage. Accordingly, the prayer for bail of the applicant(s) stands rejected.