Two Men Accused Of Threatening To Upload School Video Unless Headmistress Paid ₹10,000 Get Bail From Chhattisgarh HC

The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 0044/2026, registered at Police Station Pasta for offences under Sections 221, 351(2), 308(2), 356(3) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

The complainant, an in-charge headmistress, alleged that the applicants and another person entered the school without permission, disrupted teaching, videographed the premises, and threatened to upload the video unless Rs. 10,000 was paid.

The applicants denied the allegations, asserted that they had exposed irregularities at the school, and submitted that no further custodial interrogation was required; they had been arrested on 14 October 2026.

The State opposed bail, alleging that the applicants had entered the school and demanded money under threat.

Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, provides the basis for the High Court’s consideration of an application for regular bail.

The Court considered the nature of the allegations, the parties’ submissions, whether further custodial interrogation was required, and the likelihood that the trial would take time.

The order also imposed conditions concerning attendance, adjournments, and appearance at specified stages of trial, with reference to statutory provisions identified in the order.

The Court weighed the prosecution’s allegation of an unauthorized school entry and a threat-linked demand for money against the applicants’ submissions that they were falsely implicated and that the complaint followed their exposure of alleged irregularities.

It concluded that further custodial interrogation was not required and that the trial was likely to take time. On those considerations, and without commenting on the merits, the Court found bail appropriate.

It addressed the applicants’ future attendance and participation in the trial by imposing conditions.

The applicants must comply with the stated conditions, including avoiding adjournments when witnesses are present, attending as directed, and appearing personally at specified trial stages; the order also provides for consequences in the event of non-compliance.