SANJAY KUMAR ESA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 2/12/2025, for the offences punishable under Ss. 204, 205, 308, 316(2) and 318(4) of Bharatiya Nyaya Sanhita (BNS) 2023, and Ss. 66C & 66D of the Information Technology Act, 2008, in Crime No.119 of 2025, registered on the file respondent police, seeks bail.

(2.) The allegation against the petitioner is that he was engaged as a contract worker in the Cyber Crime Wing to receive and forward complaints to the concerned wing. Taking advantage of his position, he allegedly demanded a sum of Rs.10,000.00 from the defacto complainant to forward his complaint. Hence, the defacto complainant lodged a complaint before the Superior Officer of the said wing. Thereafter, a case was registered and the petitioner was arrested on 2/12/2025.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any such offence as alleged by the prosecution and he has been falsely implicated in this case. He further submitted that he is ready and willing to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed to grant bail to the petitioner.