MANOJ GUPTA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Bail Application under Sec. 483 of the Bharatiya Nagarik Surkasha Sanhita, 2023 (hereinafter referred to as 'B.N.S.S') has been filed on behalf of the Applicant, Manoj Gupta in FIR No. 82/2025 under Ss. 64(1)/74/75/351(3)/115(2) of Bharatiya Nyaya Sanhita, 2023 (hereinafter referred to as 'B.N.S.') registered at Police State Dwarka North.

(2.) It is stated in the Application that the Petitioner is in custody since 15/3/2025.

(3.) It is the case of the Applicant/Accused that the Complainant is a well-educated woman, who is a divorcee and runs an NGO. They were introduced to each other by one Kanchan, a distributor associated with the NGO of the Complainant. It is stated that the Complainant had approached the Applicant as he was involved in social work, and she was running an NGO. The Complainant then invited the Applicant to collaborate with her in the activities of the NGO, and the Applicant agreed to work with her and was in contact with her since 2023.