ROHAN CHATURVEDI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The applicant vide the present application seeks the grant of bail in terms of Sec. 439 of the Cr.P.C., 1973, in relation to FIR No. 598/2020 Police Station Geeta Colony registered under Ss. 354C/354D/384/509/506/376 of the Indian Penal Code, 1860 read with Sec. 67 of the IT Act submitting to the effect that he is incarcerated since 10/12/2020 and that he has been falsely implicated in the instant case. It was submitted on behalf of the applicant that the relations, if any, between the applicant and the complainant were wholly consensual as is also brought forth through the photographs of the applicant and the complainant that have been placed on record.

(2.) It has been submitted on behalf of the applicant that he was arrested on his wedding day and remanded to police custody on 10/12/2020 and subsequently placed in judicial custody on 12/12/2020; that an application had been filed by the applicant bearing Bail Appln. No. 4245/2020 seeking grant of bail which was dismissed as withdrawn on 12/1/2021 and that thereafter a supplementary charge sheet was filed by the Investigating Officer dtd. 7/7/2021.

(3.) It is further submitted that the allegations of the complainant are totally false and vague and not corroborated by the investigation conducted. It is submitted on behalf of the applicant that even as per the report received from the Cyber Cell revealed that an ID Nalayak_111 had been created from the mobile No. 9899013048 owned and registered in the name of the complainant. The applicant has further submitted that the complainant has created fake IDs with a purpose to create false evidence against the petitioner.