(1.) By way of the present petition filed under Section 438 of the Code of Criminal Procedure, 1973 (hereinafter referred as 'Cr.P.C.'), the petitioner seeks grant of Anticipatory Bail in FIR No. 0495/2017 under Sections 384/389/34/120B of the Indian Penal Code, 1860 (hereinafter referred as 'IPC') registered at Police Station-Punjabi Bagh, New Delhi.
(2.) Brief facts of the present case are that, a complaint was lodged on 16.09.2017 by one Basudev Aggarwal alleging therein that from the past 13 years some devious and crafty persons, engaged in unlawful acts, have been trying to threaten him and commit extortion by blackmailing him to bring in public domain some false, fake, doctored and morphed photographs and videos of him which show him in compromising positions with certain woman but neither had he met such woman nor have any relation with her. The complainant further alleged that the persons namely Harish Tiwari, Subhash Sharma and Ashok Kumar Sagar alongwith their other co-companions have been threatening and blackmailing the complainant only to extort money from him and to lower down his reputation, image and credibility in the society. In his supplementary statement dated 07.10.2017, the complainant has also named the present petitioner/ Vishal @ Vinay Vashisht and his brother Bawa Vashisht as persons involved with other co-accused in extorting money from him.
(3.) On 07.10.2017 the petitioner/ Vishal @ Vinay Vashishth, was arrested red handed by the police team while he was receiving Rs. 1 Lakh as extortion money. The petitioner disclosed that he is a member of the blackmailer/extortion gang along with his brother Bawa Vashisht, Harish Tiwari, Ashok Sagar, Subhash Sharma and others. When he took the police to his house for recovery, his family members i.e. his wife, mother and sister-in-law assaulted the police team and he managed to escape the police custody. Consequently, FIR bearing No. 431/2017 was registered at the instance of SI Shashi Kant against the petitioner and his wife.