AVINASH TRIPATHY Vs. STATE OF ODISHA

JUDGEMENT

(1.) One, who falls prey to emotional blackmail, becomes a puppet in the hands of a blackmailer. One, who does not resist at right time, becomes the victim of repetitive harassment and exploitation. Fear psychosis is created to manipulate and paralyse the victim. One, who screams inside the heart for suffering without a word of protest in the mouth and has no courage to face the reality of life after telling the truth to the close confidants and life partner, gives an opportunity to the shrewd blackmailer to take advantage of one's simplicity or some mistakes which he/she might have committed in the past. Giving a second chance to a blackmailer is like giving an extra bullet for his gun.

(2.) The petitioner Avinash Tripathy has knocked at the portals of this Court by filing an application under section 439 of Cr.P.C. in connection with Lalbag P.S. Case No.112 of 2018 registered under sections 294 , 354 , 420 , 506 read with section 34 of the Indian Penal Code and sections 66-D and 67-E of the Information Technology Act, 2000 which corresponds to G.R. Case No.1386 of 2018 pending in the Court learned S.D.J.M. (Sadar), Cuttack.

(3.) The bail application of the petitioner was rejected by the learned Addl. Sessions Judge -cum- Addl. Special Judge, Vigilance, Cuttack in Bail Application No.95 of 2019 vide order dated 28.01.2019.