NIDHI SANTOSH SHIVANSH SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Interim Application No.2124 of 2023 is allowed.

(2.) Apprehending arrest in connection with C.R. No.493 of 2023 registered with Hadapsar Police Station for offences punishable under Sec. 420, 506, 384, 388 read with Sec. 34 of the Indian Penal Code , 1860, the applicant is seeking relief under sec. 438 of the Criminal Procedure Code, 1973.

(3.) According to prosecution, informant alleged that accused No.l - Vikram Bhate and the applicant had called the informant at a particular place. The applicant clicked selfies of the applicant and the informant in a compromising position and recovered ransom amount to the extent of Rs.17,15,000.00from time to time for the reason that the applicant along with accused No.1 would permanently send the informant in jail on the charges of rape. In the report, the informant has stated that from 3 rd August 2022 till 7/11/2022 they were in contact. On 7 th November 2022, the applicant met the informant at Elphanta Hotel, Kalyani Nnagar, Pune and, thereafter, she took the informant to her flat at Wagholi. In the bed room of the flat, the applicant clicked selfies in a transparent night dress and after clicking such selfies, she changed her dress and shouted on informant as to why he had come to her place. The informant left the place. She blocked mobile number of the informant.