ANIL NIRWAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed seeking regular b ail in connection with FIR No. 220/20022 under Ss. 376/420 IPC registered at PS Maidan Garhi, New Delhi.

(2.) The case of the prosecution as borne out from the FIR is that the complainant met the petitioner / accused on 25/12/2020 on a dating App 'Hinge' and they became good friends and eventually fell in love. It is further alleged that the petitioner revealed the complainant abbout his higher education, his enginneering degree from IIT Kharagpur, his double master from U.K. and New Zealand and further of Ph.D from Kings College, London.

(3.) They planned to meet physically in Delhi on 6/1/2021, but on 5/1/2021 the petitioner informed that he was down with malaria and need hospitalisation and asked the complainant to pay him an amount of Rs.25,000.00 as loan withh promise to return the same after April, 2021.