ABHINANDAN SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks anticipatory bail in FIR No. 56/2020 at Police Station Wazirabad, Delhi under Section 376/323 of the IPC.

(3.) The case of the prosecutrix is that the petitioner became friends with her in Lucknow (UP) and thereafter he took her to a temple on the pretext of getting married and put vermilion on her forehead. Thereafter he came to Delhi for preparation of UPSC Examination and after one month called her to Delhi to stay with him. They stayed together for some time. It is contended that on 20.09.2018, petitioner made forceful physical relations with her and though she continued to request him to marry her by performing regular marriage ceremony, however, he did not do so.