AAKASH VERMA Vs. STATE

JUDGEMENT

(1.) Vide the present petition, petitioner seeks bail in FIR No. 436/2019 registered at Police Station ? Pandav Nagar for the offences punishable under Sections 376/328 IPC.

(2.) Case of the prosecution is that the petitioner met the complainant in Amritsar Express while going back to his University to pursue further studies of Engineering. In this meeting, the complainant introduced herself as single and unmarried lady and her son as the son of her sister, whose caretaking is her responsibility. Believing her version of story to be true, the petitioner got acquainted with the complainant and then exchanged telephone numbers with each other. Subsequent to this meeting the complainant approached the petitioner on his phone number by way of message (sms) and from hereon both the petitioner and the eomplainant became friends with each other.

(3.) The petitioner after completing his graduation from Punjab, came to Delhi to pursue his higher education and took a flat on rent at F-159, 02nd Floor, Samaspur Road, Pandav Nagar, New Delhi. The petitioner was residing at said place along with his younger sister till the time he purchased his flat in Sector-70, Noida. The complainant used to regularly visit the house of the petitioner and very soon got friendly not only with the sister of the petitioner but also got acquainted with his parents. Subsequent to the purchase of the flat by the petitioner, he and his sister shifted at his new house where the complainant kept on coming to meet the petitioner as usual. In the meantime, the petitioner figured out the lies spoken by the complainant in respect to her marriage and her son, accordingly, the petitioner started maintaining distance from her.