Allow Cookies!
By using our website, you agree to the use of cookies
Former Union Minister and BJP leader Swami Chinmayanand had been in jail since he was arrested on September 20 , by the special investigation team in Shahjahanpur. He was granted bail by Allahabad High Court today. This is an extraordinary case as the accused and the accuser both are in jail. On August 28, an FIR was lodged by the father of a 23 year old law student under Section 364 of Indian Penal Code ( kidnapping or abducting in order to murder) alleging that Chinmayanand (aged 72) may have abducted his daughter , on account of her being untraceable. The father also alleged that Chinmayanand had sexually exploited his daughter and a charge under Section 506 ( Criminal Intimidation) was pressed against him.
Chinmayanand denied the allegations and defended himself by saying that he was framed and alleged by the woman who is a part of conspiracy against him. He further added that this was all an attempt to extort him of money. He also argued that he was being targeted like Kuldeep Singh Sengar (former BJP MLA, now convicted of rape) in order to malign the Yogi Government. His lawyer alleged that an extortion of Rs 5 Crore demanded on WhatsApp message from Chinmayanand, failing to deliver which would make the extorter malign the image of his ashram. Police then turned the complaint into an FIR on August 25.
Fourd days after she went missing, the girl was found in Rajasthan with a friend on August 30. Police denied any Kidnapping. This was followed by a closed door meeting of SC judges with the woman. Judges ordered for a safe and comfortable stay of the lady in Delhi and ordered UP police to escort her parents to Delhi. On September 2,the Supreme Court ordered a probe into the case and formed a Special Investigation Team(SIT). On September 8, the law student filed a rape complaint against Swami Chinmayanand.
A video evidence came into light which was filmed through a spy camera by the student showing the accused in nude positions. Justice Rahul Chaturvedi observed in his bail order that the same video was used by the lady to blackmail the accused to get ransom and get her family members employed in the college and to extract other material benefitting the accused . He observed that there is nothing on record that shows that she ever objected or raised any protest or divulged anything before the claimed incident. Therefore it is difficult to decipher as to who used whom. It seemed to be a matter of Quid Pro quo.
Keeping in mind all the facts of the case Chinmayanand was granted bail.
86540
103860
630
114
59824