CHINNA SHERU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under Sec. 438 of Cr.P.C is filed by the petitioner apprehending arrest in Crime No.217 of 2021 of Kakinada I Town Police Station, East Godavari District, registered for the offences punishable under Ss. 384 read with 511 and 506 read with 34 IPC and Sec. 67 of ITA-2000-2008.

(2.) The accusation made against the petitioner is that he along with A1 demanded Rs.5,00,000.00from the 2nd respondent - de facto complainant stating that they prepared a video and in case the de facto complainant do not pay the said amount, the same would be broadcasted in CVR news and would be circulated in You Tube also.

(3.) Heard learned counsel appearing for the petitioner and learned Additional Public Prosecutor appearing for the 1st respondent-State.