ANURADHAN SHARMA Vs. STATE OF CG

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No. 04/2014 registered in Police Station Padatarai, Distt. Kabeerdham (C.G.) for offence punishable under Section 292A/34 of Indian Penal Code and 67(A) of Information Technology Act, the applicant has preferred this application for grant of anticipatory bail. As per the prosecution story the villagers of village Madmada has lodged report against applicant along with one Pawan Ratre to shoot obscene video clipping of her along with Pawan Ratre and circulated to the village. Thereafter, police recorded the statement of villagers and registered the case under Section 292A/34 of Indian Penal Code and 67(A) of Information Technology Act.

(2.) Learned counsel for the applicant submits that applicant herself was victim and there was no occasion to circulate such video clipping in the village which was done by someone else and she has not committed any offence to the nature. Learned State counsel opposes the prayer for grant of anticipatory bail.

(3.) Having thus considered the evidence so far collected, I am inclined to release the applicant on anticipatory bail.