SURENDRA KUMAR TANDON Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Amitesh Kumar Pandey, learned counsel for the petitioner. Also heard Mr. Shailendra Sharma, learned Panel Lawyer, appearing for respondent No. 1/State.

(2.) The present petition has been filed by the petitioner with the following prayer:

(3.) Case of the prosecution, in brief, is that on 19/5/2020, the complainant/respondent No. 2 lodged a report at Police Station Tikrapara, Raipur, alleging therein that she was posted as Assistant Teacher (LB) at Govt. Primary School, Dunda till 24/7/2019. In the year 2009, the petitioner was appointed as Teacher in the said Govt. Primary School, Dunda and during this period in the year 2012, the petitioner obtained the mobile number of respondent No. 2 from school record and he used to talk with her through mobile, which was objected by the respondent No. 2, but the petitioner did not stop, due to which, the complainant changed the mobile number. The petitioner has obtained the new mobile number of complainant and called her at Mahadev Ghat, on which, she went to Mahadev Ghat, where the petitioner has obtained selfie in his mobile and thereafter, the petitioner used to demand money from the complainant, failing which, he will release the photographs in whatsapp and telegram app due to the said threatening the complainant given money to petitioner, she has depressed and she has narrated the reason of depression to her family members and then she lodged the report. On the basis of above report, the offence under Sec. 384 of the Indian Penal Code (IPC) has been registered against the petitioner.