AMAAN KHAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is an application under Sec. 482 BNSS, 2023 for grant of anticipatory bail in case FIR No. 553/2025, under Ss. 64(1)/74/61/79/351(2) BNS and Sec. 6 POCSO, registered at Police Station Fatehpur Beri.

(2.) As per the FIR dtd. 24/8/2025, a complaint was lodged in Delhi against the applicant alleging that he repeatedly assaulted and blackmailed the complainant, a minor, between the year(s) 2023-2025. The victim stated that the applicant took advantage of their neighborhood relationship, initially luring her under the pretext of helping with studies and later forcing physical relations by threatening to release objectionable videos recorded secretly. His friend Abid, was also accused of assisting in the conspiracy, arranging meetings, and facilitating the assaults at various locations, including hotels. The complainant's father discovered one of the videos in August 2025, after which the family verified the incidents and approached the police. Based on the complaint, the aforesaid FIR was lodged.

(3.) Learned senior counsel for the applicant submits that the alleged period of occurrence has been depicted as 1/4/2023 to 30/6/2025, whereas the FIR came to be lodged only on 24/8/2025, after an unexplained delay. It is submitted that the written complaint appears to have been drafted by a person well-versed in preparing such documents and not by a young victim as projected. Attention is invited to the incident dtd. 28/6/2023 mentioned in the FIR, and submitted that on that day both the applicant and the prosecutrix were minors, the applicant being of 17 years of age (his DOB being 4/10/2005) and the prosecutrix of 16 years. It is further submitted that though the prosecution claims that the prosecutrix was born in 2008, RTI records were procured from her first attended school which indicates that her year of birth as 2007.