SABITA PAUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) On the basis of complaint filed by Smt. "X" (hereinafter referred to as the complainant), and pursuant to the order passed by the Judicial Magistrate, Siliguri, West Bengal, FIR No.438 of 2022 dtd. 7/5/2022 was registered at Police Station, Siliguri, against two accused persons namely, Supratim Paul and his mother Sabita Paul. It is alleged that Supratim Paul, the neighbour of the complainant had discreetly taken photographs of the complainant without her knowledge or consent and that such photographs were obscene, indecent, salacious, and offensive and were threatened to be circulated on the social media platforms. Supratim Paul approached the complainant to extort money, but his demands were not met. Further, Supratim Paul shared the same on the phone of his mother (present appellant) who also in conspiracy with her son tried to blackmail the complainant to extort money. In a nutshell, this is the case set out by the complainant.

(3.) The record reveals that the prime accused Supratim aged 23 years stands enlarged on bail and no challenge has been laid to the said bail order.