SANDEEP DALAL @ RINKU Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) THE petitioner has filed the present petition under Section 439 Cr.P.C. read with Section 482 Cr.P.C. for grant of bail in case FIR No.50/2013, under Sections 365/384/506/171/323/34 IPC, registered at Police Station Kanjhawla, Delhi.

(2.) THE petitioner was arrested on 11th February, 2013.

(3.) THE case of the prosecution is that on 11th February, 2013, complainant Maha Singh s/o Shrilal r/o VPO Birdhana, Distt. Jhajjar, Haryana stated that he received a few calls on his cell phone regarding property dealing and sometime a lady caller claiming to be sectary to Ramesh Tiwari. They showed interest in a plot situated in Rohtak and offered higher rates compared to the market rate. Then one Sandeep called him from Rohini, Delhi for a meeting. On reaching there, Sandeep showed is preoccupancy and was asked to meet secretary. After meeting her, she told that since boss is out of station, meeting was deferred for the next day. On the next day i.e. 10th February, 2013, when complainant was in Delhi for his business work, they approached him again and directed him to meet near Rithala Metro Station. When complainant was going to meet them, he was intercepted by two persons claiming to be policemen who were in civil dress. They forced him to inhale some sedative and complainant became unconscious. Complainant found himself in a room cordoned by two policemen, one in uniform and other wearing khakhi pant and another elderly looking person. They were being addressed as Ramesh Tiwari, Sandeep and Ajay. Two females were also present there. They told him that they had taken nude photographs of him with females and if he didn't fulfill the demands, they will release the pictures in TV and newspapers and even kill him. Complainant was forced to pay ten lacs which he arranged from his relatives and friends and part delivery was made on 11th February, 2013 near FCI Godown Ghevra and they released the complainant and further demanded two lacs after two hours to be delivered at same place else they will release his nude pictures and would defame him. Complainant approached police of Kanjhawala Police Station and gave his complaint on which the aforesaid FIR was registered and investigation was taken up.