BODDU JAGADISH Vs. STATE STATION HOUSE OFFICER

JUDGEMENT

(1.) This Criminal Petition, under Ss. 480 and 483 of BNSS, has been filed by the petitioner/A2,, seeking regular bail, in Crime No.287 of 2024 of Mahila Police Station, registered for the offences punishable under Ss. 70(1), 77, 351(2), 51(2), 69 and 75(1) of the Bharatiya Nyaya Sanhita, 2023 (for short, 'BNS') and Sec. 67 67-A A of Information Technology Act, 2000 (for short, 'I.T.Act').

(2.) Case of the prosecution, in brief is that on 18/11/2024 at about 22.30 hours, the defacto complainant alleged alleged that A1 developed intimacy with her by promising love and marriage. On 10/8/2024 at Kambalakonda park, A1 forcefully had sexual intercourse with her, deceitfully reiterating his promise of marriage. On 13/8/2024 at Krishna Gardens, Dabagardens, A1 took her to the rented room of his friend/A4. A1 again forcibly engaged in sexual intercourse with her. Later, friends of A1 i.e, A2 to A4 came there and showed her private videos captured earlier and threatened to share them publicly if she resisted. Under the duress, all four accused sexually exploited her. From that time, the accused continuously harassed and tortured her for sexual favours. Unable to bear the harassment, she attempted to commit suicide.

(3.) The learned counsel for the petitioner/A.2 contends that all the allegations are directed solely at A1, and, apart from A1's confession statement, there is no other incriminating material linking the petitioner to the commission of the offence; the petitioner denies any involvement in blackmailing the victim at any point. Furthermore, the police investigation has been completed, and the charge sheet has been filed. Given that there is no possibility of tampering with the prosecution's evidence, and considering the petitioner has a fixed place of residence and has willing to cooperate with the police, the counsel requests the granting of bail.