Rajasthan High Court - Jaipur
Gajendra Saini vs State Of Rajasthan Through P P on 3 May, 2017
Author: Sabina
Bench: Sabina
(1 of 2)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISCELLANEOUS 3rd BAIL NO.
5857/2017
Gajendra Saini Son of Shri Prem Shankar, by Caste Mali,,
Aged About 26 Years, R/o Kshetrapura, Indergarh, Police
Station Indergarh, District Bundi (raj.)
(At Present in District Jail Sawai Madhopur)
----Petitioner
Versus
State of Rajasthan Through PP
----Respondent
__________________________________________ For Petitioner : Mrs. Kamla Jain For Respondent : Mr. V.S. Godara, P.P. __________________________________________ HON'BLE MRS. JUSTICE SABINA Order 03/05/2017 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No.89/2016 registered at Police Station Mahila Thana, Sawai Madhopur (Raj.) for offence under Section 354-D Indian Penal Code, 1860 and Section 67-A of The Information Technology Act, 2000.
Heard.
As per the prosecution story, petitioner had uploaded photographs of the petitioner on Facebook with abusive and obscene message. Statement of the victim has been recorded during trial wherein, she has specifically alleged that after the engagement of the victim was annulled by her, he had threatened her that he would defame her and (2 of 2) had thereafter posted her photographs on the Facebook with obscene messages.
Keeping in view the seriousness of the allegations levelled against the petitioner, no ground for grant of bail to him is made out.
Dismissed.
(SABINA)J. Mohita/82