Siddharth Singh vs State Of Chhattisgarh

Heard.

The applicant has preferred this bail application for grant of anticipatory bail under Section 438 of the Cr.P.C. as he apprehends his arrest in connection with Crime No.73/2021, registered at Police Station Bodhghat, District: Bastar, Chhattisgarh for the offence punishable under Sections 67(B) of the I.T. Act.

Facts of the case, in brief, is that on 06-07-2020, the present applicant has uploaded porn video of female and children in his own Instagram account. Based on the information received from NCRB, New Delhi, the present crime was registered against the applicant.

Learned counsel for the applicant submits that the applicant is 21 years of age, he has been falsely implicated in the present case. There is no criminal antecedent registered against the applicant. He is a student of BBA and also preparing for admission in MBA stream. Case is triable by Judicial Magistrate First Class, hence, he is entitled for benefit of anticipatory bail.

On the other hand, learned counsel appearing for the State vehemently opposes the bail application.

Considered the submission and perused the case diary.

Having heard learned counsel for the parties, considering the facts situation of the case and age of the applicant, I feel inclined to grant anticipatory bail to the applicant.

Accordingly, this anticipatory bail application is allowed and it is directed that in the event of arrest of the applicant, he shall be released on anticipatory bail on his executing a personal bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one surety in the like sum to the satisfaction of the arresting officer with the following conditions:-

(i) that he shall make himself available for interrogation before the Investigating Officer as and when required;

(ii) that he shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer.

(iii) that he shall not act in any manner which will be prejudicial to fair and expeditious trial; and

(iv) that he shall appear before the trial Court on each and every date given to him by the said Court till disposal of the trial.

Certified copy as per rules.