DURGESH KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) First Bail Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS') has been filed for grant of Regular Bail to the Applicant Durgesh Kumar in FIR No. 141/2025 dtd. 4/4/2025 under Ss. 328, 376 and 506 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') Police Station Maurya Enclave.

(2.) The Applicant, Durgesh Kumar, is in custody since 11/4/2025.

(3.) It is submitted that the Applicant, Durgesh Kumar, is a peace-loving and law-abiding citizen, having very good antecedents and has never been accused or implicated in any criminal proceedings whatsoever. The Applicant and the Complainant met each other through social media Application, viz. Instagram in November 2022 and their friendship eventually culminated in physical intimacy between them. The Applicant and the Complainant had friendly relations in the beginning and it is not the case of the Applicant that he promised to marry the Complainant since the very beginning of their relationship. The foundation of their relationship was never under the misconception of fact that the Applicant would marry the Complainant at a later date.