Jharkhand High Court
Kishan Kumar Rawani @ Kisan Rawani vs The State Of Jharkhand ... .... Opp. ... on 23 August, 2022
Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No. 6058 of 2022
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Kishan Kumar Rawani @ Kisan Rawani @ Kishan Kumar ... .... Petitioner Versus The State of Jharkhand ... .... Opp. Party
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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY
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For the Petitioner : Mr. Lukesh Kumar, Advocate For the State : Mrs. Lily Sahay, A.P.P. For the Informant : Mr. Mukesh Bihari Lal, Advocate
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Oral Order 02 / Dated : 23.08.2022 Apprehending his arrest, petitioner- Kishan Kumar Rawani @ Kisan Rawani @ Kishan Kumar has moved this Court for grant of privilege of anticipatory bail in connection with Dhanbad P.S. Case No. 222 of 2022 registered under Sections 377, 387, 504, 506, 34 of the Indian Penal Code. Heard the parties.
It is submitted by learned counsel for the petitioner that the allegation of offence under Section 377 of IPC is not directed against the petitioner and the only allegation against the petitioner is attempting to commit extortion of Rs.20,000/- by threatening to post a video of incidence in social media. The Addl. P.P. assisted by learned counsel for the informant opposed the prayer for bail. The informant was not only sexually assaulted, but was being black mailed on the threat of uploading the videography of the incidence on the internet.
Considering the gravity of offence, I am not inclined to enlarge the petitioner on anticipatory bail. Accordingly, his prayer for anticipatory bail is hereby rejected. Petitioner is directed to surrender before the Court below within two weeks (Gautam Kumar Choudhary, J.) AKT