SHAILENDER KUMAR PALL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Applicant seeks anticipatory bail in case FIR No. 289/2026 registered at Police S.P. Badli for commission of offences under 64(1)/69/351(2) of Bharatiya Nyaya Sanhita, 2023 (corresponding Ss. 376/506 IPC).

(2.) Prosecutrix, aged about 39 years, is a widow and as per averments appearing in the FIR, accused, who was known to her and was also a friend of her brother, established contact with her and taken advantage of her vulnerability, committed sexual assault upon her in January, 2024 when she was alone at her home.

(3.) According to prosecutrix, applicant also recorded her obscene video without her consent and exploited her on the pretext of marriage. According to her, she arranged a sum of Rs.23.00 lacs approximately by mortgaging her jewellery and such amount was given to the applicant through her brother for securing some government job for her son. According to her, there is extortion, as her son was not given any such job.