MUJEEB ASHPAK SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Shivarkar, learned Counsel appearing for the Applicant, Ms. Mulekar, learned APP for the Respondent-State of Maharashtra and Mr. Fernandes, learned Counsel appointed to represent the interest of the Respondent No.2.

(2.) By the present Anticipatory Bail Application filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the Applicant is seeking pre-arrest bail in connection with CR No.844 of 2025 registered with the Kondhawa Police Station, Pune City, for the offences punishable under Ss. 69, 77, 88, 115(2), 351(2) and 352 of the Bharatiya Nyaya Sanhita, 2023.

(3.) As per the prosecution case, the Applicant and the First Informant were in a romantic relationship. In the year 2021, the Applicant called the First Informant to his residence for completion of college assignments and at that time he told the First Informant that he wanted to marry her and thereafter, on the basis of said promise, kept physical relationship with the First Informant. As per the prosecution case, the said relationship continued till 24/10/2025. As per the prosecution case, in the year 2023, the Applicant took photographs of the First Informant and, on the basis of the same, blackmailed her by threatening that the said photographs and videos would be made viral.