SIDDHANT SHARMA Vs. STATE (GOVT OF NCT) DELHI

JUDGEMENT

(1.) Vide this order, I shall dispose of an anticipatory bail application filed on behalf of the petitioner Siddhant Sharma under section 438 Cr.P.C. r/w. section 482 CrPC in FIR No. 146/18 u/s. 67 of the Information Technology Act, 2000, PS Rani Bagh.

(2.) Ld. Counsel for the petitioner has prayed for anticipatory bail on the ground that petitioner is innocent and has been falsely implicated in the present FIR. The present FIR is the result of matrimonial dispute between the petitioner and his wife, who has not only filed the present complaint on the false and frivolous grounds but has also filed another complaint u/s. 498-A/406/34 of IPC which has been registered as FIR No. 0186/18 at PS Rani Bagh on 09.08.2018.

(3.) It is submitted that complainant who is wife of the petitioner has left his company on 05.05.2018 and filed the present complaint u/s 67 of the Information Technology Act, 2000 in which she claims that her picture has been used as profile picture on a fake Facebook profile and there are some other vulgar pictures on the said Facebook profile. It is submitted that the present complaint is counter blast to the revelation of relationship of the complainant with her boyfriend Utkarsh Singh, who were caught red handed by the petitioner. It is submitted that complainant joined Amity University in the month of February, 2017 and soon she got in an extra marital affair with Utkarsh Singh, and started spending time with him in the university and over the phone and the said relationship is clear from the call records of mobile no. 9999898969, which was used by the complainant between April 2018 to June 2018. When petitioner got to know about the extra marital affair of the complainant, he had brought it to her notice. Initially she did not accept the said fact but later on accepted her infatuation with said Utkarsh Singh and convinced the petitioner that she will not speak with him in future. However, in the month of May, 2018 petitioner had again caught the complainant speaking with said Utkarsh Singh late in the night and pursuant to this, the petitioner and complainant had long arguments and, therafter, the complainant left along with her parents to her parents' house with all her belongings on 05.05.2018. it is submitted that complainant after leaving the petitioner is still continuing her illicit relationships with the Utkarsh Singh and the same is clear from the receipt obtained from the Hotel booked by the complainant on 06.06.2018 in Noida. Petitioner has managed to get the receipt and the photo-id of the said Utkarsh Singh submitted at the time of check in into the hotel.