V. AJAY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/10/2025 for the alleged offence under Ss. 296(b), 115(2), 77, 78, 79 and 351(3) of BNS r/w Sec. 66E, 67, 67E of IT Act 2000 in Crime No.234 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he developed a relationship with the defacto complainant through WhatsApp and used to make video calls to her. Thereafter, he allegedly started threatening the defacto complainant by stating that he was in possession of certain obscene photographs of her and had committed certain unnatural acts. Since she refused to continue the relationship, on 8/10/2025, the petitioner allegedly sent various obscene videos and photographs of the defacto complainant to her husband and other relatives. When the same was questioned, the petitioner is said to have criminally intimidated them indiscriminately. Hence, the present case.

(3.) The learned counsel appearing for the petitioner submitted that there was no relationship whatsoever between the petitioner and the defacto complainant and that a false complaint has been lodged against him. He further submitted that the petitioner did not possess any such photographs and therefore prayed that anticipatory bail may be granted to the petitioner.