KUNCHAM AVINASH BENJAMIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the petitioner/Accused No.2 on bail in Cr.No.413 of 2024 of Bheemunipatnam Police Station, Visakhapatnam, registered against the petitioner/Accused No.2 herein for the offence punishable under Ss. 318(4), 308(2), 127(2), 123, 131, 351(2), 109, 6(12) of Bharatiya Nyaya Sanhita and Sec. 67 of Information Technology Act, 2000.

(2.) The facts of the prosecution in a nutshell is that the Petitioner/Accused No.2 colluded with Joy Jamima/Accused No.1 and indulged in honey trapping by luring the gullible rich persons and extorted huge amounts in crypto currency. The Petitioner in collusion with Accused No.1 trapped rich persons took their photographs and videos with Accused No.1, threatened them and extorted from them huge money and gold, on a threat that if they did not yield their request they would post the photographs and videos in social media. The Petitioner/Accused No.1 with the help of other accused trapped several rich people in the society and extorted money from them. The Petitioner with the aid of Accused No.1 and other Accused used to threaten several persons and extorted money illegally.

(3.) Heard learned counsel for the petitioner and the learned Assistant Public Prosecutor. Perused the record.