AJAY Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed on behalf of petitioner under Sec. 482 BNSS, 2023 seeking anticipatory bail in connection with FIR No. 645/2024 under Sec. 351(3)/3(5)/61(2)/308(4) BNS, 2023 registered at PS-K.N. Katju Marg.

(2.) The case of the prosecution as borne out from the status report dtd. 24/11/2025 is that a case was registered on the statement of complainant Pawan Dua, who alleged that through WhatsApp calls, threats voice message and clippings received on 24/12/2024 from Malaysia and also on 8/1/2025 from Dubai, an attempt was made to extort an amount of Rs.5.00 Crores.

(3.) During the course of investigation, accused Naveen @ Sonu was arrested in the present case and one paper slip having national /international phone numbers, jail numbers and the complainant's number was recovered from his possession and taken in police possession through a seizure memo.