NEETU Vs. STATE

JUDGEMENT

(1.) The applicant, vide the present application seeks the grant of anticipatory bail in relation to FIR No.497/2021, PS Tilak Nagar under Ss. 384/388/34 of the Indian Penal Code, 1860. The allegations levelled against the applicant relate to her having allegedly ensnared the complainant of the FIR to indulge into sexual activity and then having blackmailed him and extorted money along with other associates.

(2.) On behalf of the applicant, it has been submitted that the allegations levelled against the applicant are wholly false and that in fact, the FIR No.496/2021 has been registered on the same day on the complaint of the applicant herein under Sec. 376 of the Indian Penal Code, 1860 at PS Tilak Nagar.

(3.) It is the contention on behalf of the State that the cancellation report in relation thereto has been filed qua which the Investigating Officer submits that the said cancellation report was filed on 25/8/2021 and that the matter is now fixed for 20/11/2021 before the learned Metropolitan Magistrate.