SANJAY Vs. STATE GOVT. OF NCT DELHI

JUDGEMENT

(1.) By way of this order, I shall dispose of the present bail application filed under Section 439 Cr.P.C. read with Section 482 Cr.P.C. on behalf of the petitioner for grant of regular bail in case FIR No. 656/2020 registered U/s 376/506 IPC at Police station Ranhola, Delhi.

(2.) Briefly stated, the allegations against the petitioner as per the complaint of the victim/complaint are that she met one Rajiv more than 6 years ago when she alongwith her husband mortgaged property bearing No. A-154 Sainik Enclave Gali No. 4 for a total amount of Rs. 4 lakh. According to the complainant, she met one Sanjeev in the office of Rajeev. Later on 29 September 2016, she received a call from Sanjay (present petitioner) who asked her to meet him one time by saying he had taken the documents of her property from Sanjeev. She went to meet Sanjay, who gave her a glass of cold drink and after drinking the same she became unconscious. When she regained consciousness after about 2 hours, petitioner showed her nude photos and videos. Then petitioner blackmailed her to have physical relations with him. After that petitioner called her to his home and forced her to make physical relations with him by threatening her and showing her nude photos and videos. According to the complainant, he continued this till May, 2019. When the complainant / victim demanded her property papers, petitioner replied that the papers are now with one Satish who is the financer and now she would have to make him happy, only then she will get the papers. When the complainant/victim refused the same stating that she would make a complaint against the petitioner to the police then, petitioner threatened her to kill. According to the complainant/victim last time petitioner had made physical relation with her on 6 December 2019. It is further alleged by the victim/complainant that she told petitioner that he has ruined her life and asked him to keep her but the petitioner was not ready to keep her with him. On the basis of above allegations made by the complainant/victim, the present case was registered.

(3.) I have heard the Ld. counsel for the petitioner, Ld. APP for the State, Ld. counel for the victim/complainant and also perused the status report filed by the state.