DEEPAK MISHRA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present application has been filed under Sec. 439 CRP.C., seeking the grant of regular bail to the applicant in case FIR bearing no. 297/2022 registered under Sec. 354(A)/ 354(D)/ 506/ 376 IPC at PS Kirti Nagar.

(2.) As per allegations, a former acquaintance of the complainant, had been harassing and threatening her for over two years through calls, messages, and social media. Despite repeatedly blocking his numbers, he continued to contact her using different phone numbers, created fake social media profiles in her name, and shared her personal photos with her friends and family. He even physically stalked her outside her office and residence, issued threats to kill her, and coerced her into maintaining contact under threat of public defamation. The complainant approached police and filed multiple complaints, ultimately leading to the registration of an FIR under Ss. 354A, 354D, and 506 IPC.

(3.) Later, in her statement under Sec. 164 CrPC, the prosecutix revealed that the applicant had also established physical relationship with her on false promise of marriage, resulting in pregnancy, which he forcibly terminated by giving her medication. After she distanced herself from him, the applicant resumed threats, including acid attack threats and extortion for sexual favours. The applicant allegedly circulated her intimate photos to relatives and continued his conduct even after repeated police interventions. Based on her statement and supporting evidence, the applicant was arrested, and chargesheet under Ss. 354A, 354D, 506, and 376 IPC was filed against him.