Bail rejected for circulating victim's obscene photographs and issuing threats to coerce marriage.

The applicant filed a First Bail Application under Section 483 of the B.N.S.S. following his arrest on 11.02.2026

The prosecution alleged that the applicant, following a failed relationship, broke off the victim's engagement by sending her obscene photographs to the family of her prospective groom

It was further alleged that the applicant issued death threats to any person who might marry the victim and repeatedly coerced her to marry him by threatening to ruin her reputation through the circulation of private videos

The applicant contended that he was falsely implicated due to a disclosed love relationship and that the mobile number used for the alleged acts did not belong to him

1. Whether the applicant is entitled to regular bail considering the nature of the allegations and the stage of the trial under the Bhartiya Nyaya Sanhita (BNS) and the Information Technology (IT) Act

Sections 79 (insulting modesty of a woman) and 351(3) (criminal intimidation) of the Bhartiya Nyaya Sanhita, 2023

Sections 67 (publishing obscene material) and 67(A) (publishing sexually explicit material) of the Information Technology Act

The primary legal principle applied was the discretionary power of the High Court to grant bail, balanced against the gravity of the offense, the potential for witness intimidation, and the impact of the accused's conduct on the victim's social prospects

The Court evaluated the "nature and gravity of the allegations" against the applicant’s defense of false implication

While the applicant argued he was the sole breadwinner with no criminal antecedents and that the trial would be prolonged, the Court prioritized the specific and "serious accusations" of cyber-crimes and intimidation

The Court noted that the applicant's alleged actions—circulating obscene photographs and extending death threats—directly resulted in the cancellation of the victim's marriage and constituted a continuous course of coercion

Despite the charge-sheet having been filed, the Court found the applicant's conduct sufficiently egregious to outweigh the factors favoring liberty

The bail application was rejected. However, the Court granted the trial court liberty to proceed and conclude the trial expeditiously and directed that a copy of the order be sent for compliance