Allahabad High Court
Sonoo Alias Sonu vs State Of U.P. on 8 February, 2023
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 87 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 51433 of 2022 Applicant :- Sonoo Alias Sonu Opposite Party :- State of U.P. Counsel for Applicant :- Avdhesh Narayan Tiwari Counsel for Opposite Party :- G.A.,Sanjay Kumar Yadav Hon'ble Dinesh Kumar Singh,J.
1. None has put in appearance on behalf of the accused applicant to press this bail application which has remained pending since its filing i.e. 31.10.2022. However, Sri Gyan Prakash, learned Deputy Solicitor General of India, assisted by Sri Sanjay Kumar Yadav, is present on behalf of CBI and with the help of counsel for the CBI, the present bail application is finally decided.
2. A case was registered on source information alleging that syndicate of individuals based in different parts of India and foreign countries are indulging in circulating, storing and viewing child sexual exploitation material (CSEM) through various social media platforms/groups. Such persons were disseminating CSEM by way of sharing links/videos/pictures, texts, posts and hosting of such content on social media groups/platforms and third party storage/hosting platforms.
3. The allegation against present accused-applicant is that he was having mobile no. 7985907393 and he is resident of Bhaura Erich Bazar, District Jhansi. He and and other unknown persons/accused in association/connivance with each other are involved in publishing/transmitting child sexual exploitation materials in electronic form depicting children engaged in sexually explicit conduct and are collecting/seeking/browsing/downloading/exchanging/distributing material in the electronic from depicting children in obscene and indecent or sexually explicit manner.
4. During the investigation, two mobile phones of the accused-applicant were seized. The mobile no. 6306813716 was issued in the name of Sonoo son of Vinod, whereas mobile no. 7985907393 was issued in the name of present accused-applicant. Another mobile no. 9026341195 was issued in the name of Mr. Arvind.
5. Investigation reveals that three mobile numbers mentioned above, had been used for committing the offence. The accused-applicant was involved in child pornography. The accused-applicant had uploaded videos depicting children engaged in sexually explicit manner. He had four different G-mail Id to access uploading platform called PDisk and he had opened 4 PDisk accounts by using his four G-mail Ids. He had uploaded videos and shared the URL links of videos on different whatsapp groups during the month of June, 2021 to November, 2021. The CBI, after collecting the evidence, has filed the charge-sheet.
6. Considering the nature of offence in which the accused-applicant along with other co-accused has used children for child pornography and had uploaded several obscene and sexually explicit material of children involving in sexual activities on various platforms, this Court does not deem it appropriate to enlarge the applicant on bail and therefore, the present bail application is hereby rejected.
Order Date :- 8.2.2023 Suraj