Madhya Pradesh High Court
Seema Rajput Alias Sadhana Rajput vs The State Of Madhya Pradesh on 3 May, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
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HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.18694/2021
Seema Rajput alias Sadhana Rajput Vs. State of M.P.
Jabalpur, dated : 03.05.2021
Shri Sanjeev Kumar Mishra, Counsel for the applicant.
Shri Anvesh Shrivastava, Counsel for the State.
Shri Shashank Pandey, Counsel for the complainant.
Heard finally through Video Conferencing.
Case diary is not available.
This second repeat application under Section 439 of Cr.P.C. has
been filed for grant of bail.
The applicant has been arrested on 14.11.2020 in connection
with Crime No.443/2020 registered at Police Station Civil Line, Distt.
Chhatarpur (M.P.) for offence under Sections 384 and 120 (B) of IPC.
The first bail application of the applicant has been dismissed as
withdrawn by order dated 10.03.2021 passed in MCRC
No.48625/2020.
It is submitted by the Counsel for the applicant, that the first
bail application was withdrawn because of technical defects and,
therefore, it is submitted that for all practical purposes the present
application be treated as first application.
It is further submitted that the applicant and the complainant
were friends. The allegation of demand of an amount Rs.10,00,000/-
and collection of Rs.4,00,000/- is false. In fact, the applicant herself
had made a complaint against the applicant on 22.07.2020 and by way
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HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.18694/2021
Seema Rajput alias Sadhana Rajput Vs. State of M.P.
of counter blast the false FIR has been lodged. The applicant has filed
the photographs as well as the Whatsapp chats of the complainant as
well as the applicant which clearly shows that the applicant and the
complainant were friends. The applicant has also filed the copy of the
transcript from which it is clear that no demand of money was made.
The applicant has been falsely implicated and she is in jail from
14.11.2020and the co-accused Ravindra Singh Rajpoot has been granted bail by a co-ordinate Bench of this Court by order dated 15.03.2021 passed in M.Cr.C. No.52015/2020.
Per contra, the application is vehemently opposed by the counsel for the complainant. It is submitted that the applicant is running a gang of honey trap. Various FIRs' have been lodged by her in different police stations against a different persons and she is in a habit of blackmailing the persons and she also recovers huge amount from them. It is submitted that in Police Station Fajalganj, District Kanpur, one FIR for offence under Section 376 of IPC was lodged against Harishchandra Pandey on 29.09.2019. Thereafter, another FIR against Siddharth Rajavat was lodged in Police Station Jalon for offence under Section 354 of IPC. Thereafter, one FIR was lodged against some Railway Police Officer in Bhopal for offence under Section 376 of IPC. Similarly, one FIR was lodged in Police Station Mahoba against Ramkesh Meena for offence under Section 376 of 3 HIGH COURT OF MADHYA PRADESH M.Cr.C. No.18694/2021 Seema Rajput alias Sadhana Rajput Vs. State of M.P. IPC and the applicant had also given an affidavit that she has charged Rs.3,50,000/- from one S.K. Gautam resident of Urai District Jalon in lieu of the physical relationship with her.
In reply, it is submitted by the counsel for the applicant that the counsel for the complainant has not disclosed the source of these documents.
Heard the learned Counsel for the parties.
According to the prosecution case, the complainant had lodged a report that he received a call from an unknown number and gradually the friendship was developed. On one day the applicant came to Chhatarpur and clicked certain photographs with the complainant and thereafter she started blackmailing the applicant and demanded an amount of Rs.10,00,000/- out of which he has already given Rs.4,00,000/-.
Considering the objections raised by the counsel for the complainant coupled with the antecedents of the applicant, this Court is of the considered opinion that it is not a fit case for grant of bail.
Accordingly, the application fails and is hereby dismissed.
(G.S. Ahluwalia) Judge sjk Digitally signed by SHARAN JEET KAUR JASSAL Date: 2021.05.05 19:30:33 +05'30'