AMARDEEP SINGH Vs. STATE (GNCT OF DELHI)

JUDGEMENT

(1.) Second Bail Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS') has been filed by the Applicant, Amardeep Singh for grant of Regular Bail in FIR No.512/24 under Ss. 376/313 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC').

(2.) The Bail Application filed before the learned ASJ, has been dismissed on Order dtd. 7/1/2025.

(3.) It is submitted that there was no promise to marry between the Complainant and the Applicant and the relationship between them was purely consensual. He had been falsely trapped in a pre-planned conspiracy by the Complainant with the sole intention to put pressure on him and his family members either for marriage or to extort huge amount of money. The contents of the FIR are completely fabricated and concocted and the FIR is the gross abuse of the process of law.