Anil Nirwan vs State Of Nct Of Delhi

Vikas Mahajann, J

The present petition has been filed seeking regular b ail in connection with FIR No. 220/20022 under Sections 376/420 IPC registered at PS Maidan Garhi, New Delhi.

The case of the prosecution as borne out from the FIR is that the complainant met the petitioner / accused on 25.12.2020 on a dating App “Hinge” and they became good friends and eventually fell in love. It is further alleged that the petitioner revealed the complainant abbout his higher education, his enginneering degree from IIT Kharagpur, his double master from U.K. and New Zealand and further of Ph.D from Kings College, London.

They planned to meet physically in Delhi on 06.01.2021, but on 05.01.2021 the petitioner informed that he was down with malaria and need hospitalisation and asked the complainant to pay him an amount of Rs. 25,000/- as loan withh promise to return the same after April, 2021.

It is further alleged in the FIR that the petitioner caame to Delhi on 01.02.2021 and the complainant picked him from the Airport and they arrived at AIRBNB at Kishhan Garh to stay. After dropping the luuggage there, the complainant booked another cab to bring the petitioner to her house, where the petitioner initiateed sexual contact with her on the pretext of marriage and long companionship and had sexual intercourse with her.

It is further allleged that at that time the flat mate of the complainant was also present in the house. Thereafter, the petitioner went away. It is further the case of the prosecution that on the same day in the evening, both of them shifted to AIRBNB at Kishan Garh and stayed there foor next four days and had repeated sex.

It is alleged that on 04.09.2021, the petitioner again visited the complainant in Dellhi and stayed in her flat and again he had sexual intercourse with the complainant on the pretext of marriage and long companionship.

It is also allegged that the complainant has given an a mount of Rs. 1.2 Crore to the petitioneer for his treatment.

The learned coounsel for the petitioner submits that no promise to marry the complainant w as made by the petitioner. The pettitioner and the complainant met onn a dating App and not on a matrimonial App. The allegation of false promise of marriage is only an afterthoughtt.

He invites thee attention of the court to the cross ex amination of the prosecutrix who was examined by the prosecution as PW-1 to contend that the prosecutrix herself has admitted sending erotic stories to the petitioner through WhatsApp. Further, referring to the cross examinattion of PW-1, he submits that the prossecutrix has admitted that she came to knoow about the fact that the petitioner is only a B.Sc. Graduate with no Ph.D. ettc. as early as on 01.02.2021. Therefore, there is no substance in the allegation that the sexual relations, which werre established by the petitioner with the complainant on 01.02.2021, or thereeafter, were under the misconception off the petitioner’s education and other credentials.

Insofar as the allegation that many obscene photographs and videos of the complainant werre recovered from the mobile phone of the petitioner by the FSL, he invites the attention of the court to the cross ex amination of the prosecutrix, to conteend that she herself has admitted that such photographs and videos were preppared with her consent.

As regard the allegation of cheating are concerned, it is the contention of the learned counsel for the petitioner that there is no allegation of inducement which is a necessary ingredient for the offence under Section 420 IPC. He submits thhat every money transaction cannot be a cheating. He further submits that the money which was paid by the complainant to the petitioner was utilizeed for the purpose of hotel bookings etc. as desired by the prosecutrix.

He further subbmits that in the FIR, it has been alleged that an amount of Rs. 25,000/- was paid by the complainant to the petitiooner as loan on 11.01.2021 and in the event the said amount was not returned by the petitioner, there waas no occasion for the complainant to make further payments to the petittioner. He submits that this itself shows that the payments were made by the complainant to the petitioner voluntarily.

As regard thhe allegation that the petitioner had persuaded the respondent to send thhe said money for his treatment on the b asis of fabricated medical papers, he invites the attention of the Court to thee status report to contend that no docuument related to medical treatment was found by the FSL from the devices seizzed from the petitioner / accused.

He submits thhat the petitioner is in custody since 13.05.2022 and the charge sheet has been filed and the prosecutrix also sttands examined, therefore, the custoddy of the petitioner is no more required. In the charge sheet the prosecutionn has cited as many as 18 witnesses and till date only 07 witnesses have been examined, therefore, the trial is going to be a protracted one. The antecedentts of the petitioner are also clean. He, theerefore, urges the Court to enlarge the petitioner on bail.

Per contra, the learned APP for the State, assisted by the learned counsel for the complainant, has argued on the lines of the status report. He submits that the pettitioner misrepresented to the prosecutrrix as regard his medical condition, on the basis of which the prosecutrix paid substantial amount to the petitioner for his treatment.

He submits that the stand of the complainant under Seection 161 CrPC, 164 CrPC, as well as, in the testimony recorded by the Court, have been consistent. The alleggation of false promise has also been corrroborated by the flat mate of the proseecutrix who has been examined as PW2.

I have heard the learned counsel for the petitioner, the learned APP for the State, as well as, the learned counsel for the complainant.

It is not in diispute that the complainant and the petitioner met on a dating App “Hinge” and not on a matrimonial App. There haas been exchange of numerous WhatsAApp messages between them and in none of the messages there is any promise made by the petitioner to marry the prosecutrix or a proposal of marriage mooted by the prosecutrix and accepted by the petitioner.

A query was also put by the Court to the learned counsel for the complainant to point out any such promise made by the petitioner from the WhatsApp messagess exchanged between the petitioner and the complainant, but the learned counssel could not refer to any such WhatsApp message.

A detailed appreciation of evidence is not warrantedd at the stage of considering the appplication for bail, however, for the limmited purpose of giving the reasons for rejection or grant of bail, the testimmonies and other material is being reeferred to. A perusal of the cross-exaamination of the prosecutrix who wass examined as PW-1 shows that she admitted having sent erotic stories to the petitioner through chats on 12.01.2021 (Ex.PW-1/DX-1 [Colly]) and subsequuently on various dates viz., on 19.01.2021, 22.01.2021, 23.01.2021, 26.01.20021, 29.01.2021 and 15.02.2022.

In her examinnation-in-chief also the complainant has stated that the petitioner first time came to her flat on 01.02.2021 and after that he left her flat saying that he haas to visit Delhi University for a job offerr. She later came to know that he was a B.Sc graduate with no Ph.D or literature related credentials. Even after that on the same day in the evening thhey moved to the AIR BNB and subseequent thereto, the prosecutrix stayed with the petitioner for four days and durring that period repeated sexual encounters happened.

As regard the obscene photographs and videos of the prosecutrix recovered from the mobile phone of the petitioner by the FSLL, the prosecutrix in her cross examinaation has admitted that such photographs and videos were taken with her consent.

In the aforesaid factual backdrop, prima facie, the seexual intercourse appears to be consensual and there does not seems be any false promise of marriage or the consent having been obtained on a misconcepption of any fact.

Insofar as sto ry projected by the prosecution that thhe petitioner had been taking money from the complainant by making misrrepresentation as regard his ill health and for that purpose he was sending fabricated medical papers to her, it app ears from the status report filed by the State before this Court, more particuularly para 22 thereof, which shows thhat no document related to medical trreatment was found by the FSL from thhe mobile phone, sim card and laaptop, i.e., Apple Mac Book, seiized from the petitioner/accused.

On the contrary, the prosecutrix at one stage of her cross-examination has herself admitted that whatever money she had given to the petitioner, it was for his help and out of her love and affection for him.

That apart, it is the case of the prosecution that the first payment of Rs.25,000/- was made by the prosecutrix to the petitioner on 11.01.2021 as loan for his treatmennt of malaria, on the promise made by thhe petitioner that he will return the same after April, 2021. It is not understanndable that if the said amount was not repaid by the petitioner, then why the prosecutrix continued to make h uge payments to the petitioner.

It is also trite that a bail application cannot be equated with a civil suit for recovery. Refereence in this regard may be had to the decision of the Supreme Court in Bimla Tiwari v. State of Bihar 2023 SCC OnLine 51, the relev ant extract reads thus:

“9. We ha ve indicated on more than one occasioon that the process of criminal law, particularly in matters of grant of bail, is noot akin to money recovery proceedings but what has been noticed in the present case carries the peeculiarities of its own.

We woould reiterate that the process of cri minal law cannot be utilised for arm-twisting and money recovery, particularlly while opposing the prayer for bail. Thhe question as to whether pre-arrest bail, or for that matter regular bail, in a givenn case is to be granted or not is required to be examined and the discretion is required to be exercised by the Court with reference to the material on recorrd and the parameters governing bail considerations. Putting it in other words, in a given case, the concession of pre-arrest bail or regular baail could be declined even if the accused has made payment of the money involved or offers to make any payment; conversely, in a given case, the concessiion of pre-arrest baill or regular bail could be granted irresspective of any paymeent or any offer of payment.”

(Emphasis supplied)

The probative value of the evidence, the credibility and reliability of the prosecution witnesses will be seen by the learned Trial Court during trial but this Court cannot be unmindful of the gaps that have appeared in the version projected by the prosecution which tilts the balance in favour of the petitioner for grant of regular bail.

It is not in dispute that the petitioner does not have criiminal record. It is also not the casee of the prosecution that the petitioner is a flight risk. Further, the investigation is complete and the custody of thee petitioner is no more required for making any recoveries from him. Therrefore, no useful purpose will be serveed in keeping petitioner in jail.

The testimoniies of public witnesses have been rec orded, therefore, there is no possibilitty of witnesses being influenced by the petitioner in the event he is enlarged on bail.

Furthermore, the prosecution has cited as many as 18 witnesses and till date only 07 witnessses have been examined, therefore, the coonclusion of trial is not possible anytime soon and in the given facts and circumstances of the case, the petitioner, who is behind the bars since 13.05.20222, cannot be kept in custody for an indefinite period to await the conclusion of trial.

On an overalll conceptus of facts and circumstances of the case, the petitioner has made out a case for grant of regular bail. Accordingly, the petitioner is admitte d to bail subject to his furnishing a Personal Bond in the sum of Rs.25,000/- and one Surety Bond of the like amount subject to the satisfaction of the Trial Court / Jail Superintendent, furtheer subject to the following conditions:-

(i) Petitioner shall appear before the Court as and whhen the matter is taken up for h earing.

(ii) Petitioner shall provide his mobile number to the Investigating Officer concerrned which shall be kept in working conddition at all times and he shall not change the mobile number without prrior intimation to the Investigating Officer concerned.

(iii) Petitioner shall not indulge in any criminal activvity and shall not communicate with or come in contact with the complainant/witnesses or any family members of the complainant/witnesses.

The petition is disposed of.

It is made cleear that the observations made herein are only for the purpose of considering the bail application and the same shall not be deemed to be an expression of opinion on the merits of the case.

Copy of orderr be forwarded to the concerned Jail Suuperintendent for necessary compliance.

Order dasti unnder signatures of the Court Master.

Order be uploaaded on the website of this Court.