ATEEQUL RAHMAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri R.D. Shahi, learned counsel for the applicant and learned A.G.A. for the State.

(2.) The present anticipatory application is filed by the applicant involved in the Case Crime No.305 of 2025 under Ss. 64(2)(M), 69, 61(2), 308(2) B.N.S., 2023 and Sec. 3/5 of U.P. Prohibition of Unlawful Conversion of Religion Act, 2021, Police Station - Wazeerganj, District Lucknow.

(3.) It is an admitted case of the victim that she is a practicing lawyer, aged about 27 years and was in love with the applicant, who was junior advocate of an Advocate, under whom, she was also working. The allegations made in the F.I.R are that the applicant, on the promise of marriage, had made physical relations with the victim on the 8th floor of a multistory building, and when she requested for marriage, applicant denied for the same and told her that while they were making relation, the videos and photographs had been captured. It is further alleged therein that the applicant, while showing the said videos and photos, made physical relations against her wishes. She was also threatened by the applicant that she has to come as and when the applicant calls her and also to follow his instructions. It is also alleged in the F.I.R. that she stopped going to the court since June, 2024. Thereafter, applicant also harassed her by making repeated phone calls, but when she refused to meet the applicant, he demanded Rs.5,00,000.00. In the F.I.R., it is also alleged that on 6/2/2025, marriage of the victim was solemnized and she went to her in-laws' house, but thereafter also, the applicant visited her and insisted for meeting for the sake of their old relationship. Further allegation made in the F.I.R. is that during her marriage, she needed some money, therefore, she requested the applicant to facilitate her for sale of a plot and ensured that she would pay Rs.5,00,000.00 for returning the intimate videos and photographs and by selling the plot, the victim received Rs.10,00,000.00, out of which, Rs.5,00,000.00 was given to the applicant. The applicant told the victim that after finalizing the sale transaction, he would hand over the said photographs as well as video to her. It is also alleged in the F.I.R. that since the applicant was the facilitator in the selling of the said plot, which was being purchased by one Amit Rastogi, he paid Rs.10,00,000.00 to the applicant, but the said money was not given by the applicant to the victim and threatened her that he will not leave the victim easily and also told that her photograph as well as video would be aired. Due to the said reason, the victim denied for the sale, on which, the applicant threatened that he will take Rs.90,00,000.00 and also insisted for marriage as well as conversion of religion.