GIRISH PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this bail application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.201/2020, registered at Police Station Gudhiyari, Raipur, District Raipur C.G. for offence punishable under Sections 354(A), 385, 506, 509(B) of the I.P.C.

(3.) As per written complaint lodged by the prosecutrix, aged about 39 years, on 31-10-2020, after death of her husband in 2010 she is residing at her parental house. She met the applicant in a social gathering about one year back whereafter they remained in contact through mobile conversation. Applicant was repeatedly requesting for sexual relation to which she refused, therefore, the applicant started talking obscenely and threatening her to defame her in social media if she does not accept the proposal of physical relation. In her subsequent statement she has alleged that the applicant has sent letters to her relatives by using pseudonymous, the contents of which are objectionable, indecent and obscene and also sent her obscene photographs. He has informed her brother Deepak Agrawal through her friend Aditi Shukla that there is an obscene video of the prosecutrix, which would be circulated in social media.