ANIL KUMAR RATHORE Vs. STATE

JUDGEMENT

(1.) The present petition is filed by the petitioner under Sec. 438 Cr.P.C. seeking anticipatory bail in case FIR No. 582/2021 under Ss. 387/120-B IPC registered at Police Station Rajouri Garden.

(2.) Brief facts of the case are that on 7/7/2021 complainant received a call on WhatsApp from one international number i.e. +1(250)9994923 on his mobile number +919810373333. It is submitted that the complainant was near Rajouri Garden Metro Station and was travelling from Defence Colony via metro when he received the said call. He was terrified after receiving the said call and was left numb for some time and he is under constant threat even while making the instant complaint. The caller identified himself as Kala Jatheri and said that "Tu sunny walia chattarpur wale ki bohot pairvi karta hai, agar dobara uske saath dikha to tujhe aur tere bete ko khatam kar denge. Ab 2 din mein 50 lakh rupay ka intezaam kar aur hum batayenge kisko aur kahan dene hai agar apni aur apne parivaar ki jaan bachana chahta hai to, Sumit Walia ko to hum jaan se maarenge hi tu apna dekh liyo agar paise nahi diye to tere ko jaan se maar denge agar dobara sumit ke sath dikha to, aur mere baare mein youtube pe check kar liyo." He further stated that, Sumit Walia @ Sunny is a resident of Farm no. 2, Silver Oak Lane, Satbari, Mehrauli, Delhi and some illegal construction and plotting was being done in adjacent farm no. 5, Silver Oak Lane, Satbari by Mr. Amit Vaid and his associate Anil Rathore (petitioner herein). On the complaint made by mother of Sumit Walia, illegal construction got demolished by civil authorities and also FIR was registered against Amit Vaid. He further submitted that the complainant had helped Sumit Walia to get demolish the said illegal construction and they have hired the Gangster Kala Jatheria and made call to him for extortion and life threat.

(3.) I have heard learned senior counsel for the petitioner, learned APP for the State and learned senior counsel for the complainant. I have also perused the status report filed on behalf of the State.