- (1.) All these bail applications relate to the so called 'Sex Scandal Case' of Ajmer and arise out of the same First Information Report, as such, they may be conveniently disposed of by a common order.
(2.) At the outset, I may say that the facts are startling, more I went in depth of the facts, more I was shocked to know as to how the unmarried school/college going girls and other women belonging to well to do families have been subjected to sexual exploitation, black-mailing and humiliation by a gang of persons by all sort of means and influences. Some of the victims were receiving education in the institutions like Sophia Girls School and Savitri College, Ajmer. The modus operandi of the exploiters had been to trap innocent girls under false allurements and friendship, then they were sexually forced under terror or even by use of force and their obscene snaps were taken to blackmail them in future. Some girls were blackmailed to the extent of bringing other girls for the exploiters. The magnitude of the scandal can be visualised by the fact that it had rocked the whole State of Rajasthan and its impact was felt all over the country.
(3.) Another distressing aspect of the case is that at the initial stage the local police failed to perform its duties. For six months or so, no action was taken by it inspite of the fact that news items were published in the various local and State level newspapers wherein the sex scandal and blackmailing of innocent girls at Ajmer was high-lighted. In some papers photographs were also published. Various voluntary organisations also, raised the voice to take action against the miscreants. The City of Ajmer observed 'HARTAC on 18.5.1992 on a call given by various organisations. Some organisations also organised 'Dharna' to put pressure on the local police and also threatened to start agitation. At this late stage the police came in motion perhaps apprehending public agitation, if it further remained inactive. Had the police been vigilant and timely effective steps were taken by it, the miscreants would not have succeeded in destroying and burning material evidence i;. obscene photos, video cassettes, tapes etc. which would have provided much assistance to unearth the entire episode to its last drop.;