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A man who is accused of outraging the modesty of a woman was given bail on the condition that he has to go at the place of Complainant with his wife on the day of Rakshabandhan with a Rakhi and to request complaint to tie him Rakhi on his wrist and should promise to protect the complainant to the best of his ability and to give her 11,000 Rs. As the ritual runs between brother and sister.
The Indore Bench of Madhya Pradesh High Court on 30th July passed this order by Justice Rohit Arya.
However, The bail Applicant has denied the allegations of complainant stating that ‘the complainant filed a false complaint after he demanded the repayment of the loan from the complainant’s husband.
The Applicant further pleaded that he is a married and dignified person who can not even think of doing something like this and he never entered the house of the complainant to outrage her modesty.
The applicant was already in custody from 02-06-2020.
The applicant’s advocate urged that the applicant’s family is going through financial hardship due to the applicant’s jail incarceration.
The Court also ordered that the applicant also tender Rs. 5,000/- to the son of the complainant to purchase sweets and clothes on Rakshabandhan.
Case Name: Vikram v. State of Madhya Pradesh
This is not the first time when Madhya Pradesh High Court ordered something different as a condition in this ongoing Pandemic time, such as;
Earlier, the High Court directed accused to register as COVID-19 Warriors and work in the “Covid-19 Disaster Management”, in another case the Court directed two Accused to install Coloured LED TV at a local District Hospital which is manufactured anywhere but not in China. Again in July, the Court directed accused to donate Alcoholic based sanitizers along with good quality masks to the District Hospital as a precondition for bail.
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