Nearly 4,000 files including sex chats screenshots, videos of naked Officers in compromising positions, & audio clips have so far been obtained from the laptops & mobile phones confiscated from the Honeytrap ring that allegedly hooked a large number of movers & shakers in the state.

An officer said, It could turn out to be the biggest ever ‘quid pro quo sex scandal’ in India as investigation progresses.

According to the officers, more & more skeletons are falling out of the closet as forensic experts work overtime to dig into memory cards & recover erased photos & videos.

Officers added, the list of digital files is likely to be around 5,000 soon.

It’s asserted that these women — the youngest of whom is 18 — visited an elite club in Bhopal where rooms were booked by some senior officials.

An officer stated, “There are inputs that the check-in registers of the club are missing & efforts are on to manipulate other records that have images of these girls. This includes CCTV cameras".

From very Senior Bureaucrats to Junior Project Engineers, & top BJP & Congress leaders, the list of men who fell for the Honeytrap ring’s lures seems endless.

On Tuesday, a senior IPS officer, who was allegedly Honeytrapped by the gang, was summoned by the Chief Minister’s office.

The toughest & most sensitive task ahead for Police is to stop these dangerous videos & photos from falling into the wrong hands, said an officer, pointing out that an Inspector has already been shunted out — in the begining of the inquiry — after being caught sending some clips from one of the captured phones to his via Bluetooth.

An officer said, requesting anonymity, “He was noticed just in time. It was footage of the teenage girl (Monica Yadav) with a Senior Govt. Officer, who could not be identified. He may have intended to forward it further. He will face an inquiry once this probe is over".

According to the Sources, most of the audio clips & WhatsApp chats suggest a quid pro quo sexual relationship between the Bureaucrats, Police Officers & these women.

“The basic line of investigation should be the quid pro quo deals. The officers concerned should be charged under Prevention of Corruption Act,” the officer said, pointing out that seeking & accepting sexual favours is considered a bribe under the new Anti-Corruption Law, & it carries a 7-year Jail term.

The Prevention of Corruption (Amendment) Act, 2018, incorporates the umbrella term ‘undue advantage’, which means any gratification other than legal remuneration & includes expensive club memberships & hospitality, said the officer, adding word ‘gratification’ is not limited to money. “Once investigations are done, honey-trapped government officials can be booked for seeking & accepting sexual favours,” he said.

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