Chhattisgarh HC Grants Anticipatory Bail To Husband’s Relative Accused Of Using Secret Changing-Clothes Video To Force Sex

The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 179/2026, registered for offences under Sections 64(1) and 351(3) of the Bharatiya Nyaya Sanhita, 2023.

The complainant alleged that the applicant secretly recorded her while she was changing clothes in 2025, threatened to circulate the video, and later obtained sexual relations from her under that threat at a lodge in Bhanupratappur; she reported the matter on 2 September 2026.

The applicant denied the allegations, asserted that the complainant had consented, and submitted that he had no criminal antecedents. The State and the objector opposed bail.

The application was brought under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, which provides the procedural basis for seeking anticipatory bail.

The alleged offences were under Sections 64(1) and 351(3) of the Bharatiya Nyaya Sanhita, 2023.

The Court cited no precedent or further legal test; it stated that it had considered the facts and circumstances, the nature of the allegations, and the parties’ submissions, without expressing an opinion on the merits.

The Court heard the competing submissions, including the applicant’s claim of consent and the objector’s assertion that intercourse was forced.

It did not make findings on those disputed allegations or explain their relative weight. Having considered the circumstances and the nature of the allegations, it concluded that the applicant should receive anticipatory bail, while imposing conditions requiring cooperation with the investigation and attendance at trial, and prohibiting interference with witnesses or the fairness of the proceedings.

The applicant must attend interrogation when required, must not induce, threaten, or promise anything to persons acquainted with the case’s facts, must not prejudice a fair and expeditious trial, and must appear before the trial Court on each date fixed until the trial’s disposal.