SAGAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case FIR No. 134/2025 of PS Ambedkar Nagar for offence under Sec. 498A/406/354/504/509/34 IPC.

(2.) Broadly speaking, the accused/applicant is husband of the complainant de facto, who has lodged a lengthy complaint leading to registration of the FIR. In the FIR, there are allegations regarding dowry torture and criminal breach of trust related to stridhan. In paragraph 9 of the FIR, it is alleged by the complainant de facto that the accused/applicant used to carry out unnatural sex with her and capture the same in video format in his phone and used to threaten her that he would circulate those videos if she lodged any complaint against him before anyone.

(3.) Learned counsel for accused/applicant submits that the allegations against him are completely false. It is also contended that since with the usual routine allegations of dowry torture, the accused/applicant could not be sent to jail, the complainant de facto inserted paragraph 9 in the FIR so that he has to be arrested. It is also contended that the accused/applicant has surrendered both his mobile phones to the IO but nothing was found in the same. Learned counsel submits that the accused/applicant is ready to ensure that all his family members also handover their mobile phones to the IO.