RAHUL MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is available. This is first application filed under Sec. 438 of Cr.P.C. for grant of anticipatory bail to the applicant, as he is apprehending his arrest in connection with Crime No.417/2023 registered at Police Station ' Thatipur, District Gwalior (M.P.) for offence punishable under Sec. 384 of IPC.

(2.) Prosecution story, in brief, is that complainant Preeti Indoriya was studying in G.R. Medial College, Gwalior and was student of MBBS Final Year. In between 26/7/2022 to 6/1/2023 applicant called the complainant and on the pretext to clear her exam demanded an amount of Rs.1,00,000.00. He called on her whatsapp from Mobile No.79745-80519 to complainant's Mobile No.88390-49683. Thereafter, complainant cleared her exam papers and when she did not pay the aforesaid amount to the applicant, then he started blackmailing and threatened that he will get her registration cancelled. Learned counsel for the applicant submits that the complainant and applicant both are student of MBBS. The applicant called the complainant and sent the messages only to make a prank. He never threatened the complainant. He did not receive any amount from the complainant. He is a young boy aged about 27 years and has a progressive career. His custodial interrogation is not required. Under these circumstances, the applicant may be enlarged on bail.

(3.) Learned counsel for the respondent/State has opposed the application and submits that from the details of call records as well as whatsapp chat, it is no where mentioned that the applicant was known to the complainant. Applicant has been consistently demanding money from the complainant and threatened her to cancel her registration if the amount is not paid to him. Offences alleged against the applicant are serious in nature, therefore, he is not entitled for bail. Heard the learned counsel for the parties.