SACHINDRA PRIYADARSHI Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) Vide this order, I shall dispose of a bail application filed under section 439 Cr.P.C on behalf of the petitioner Sachindra Priyadarshi in FIR No. 387/2019 u/s. 328/376/323/506 IPC, PS Mandawali Fazalpur.

(2.) Ld. Counsel for the petitioner has prayed for bail on the ground that petitioner is innocent and has been falsely implicated. Petitioner is in custody since 21.12.2019. There is no absolutely no material available to connect the petitioner with the commission of offence. It is submitted petitioner has been falsely implicated by the prosecutrix as petitioner's marriage has been fixed and finalized by his parents which annoyed the prosecutrix and this fact is evident from the chat and conversation between the petitioner and prosecutrix. It is further submitted that there was no physical relationship between the prosectrix and petitioner and no promise for marriage was ever made by the petitioner. Exchange of messages between the victim and petitioner does not suggest that victim was under threat. Police has completed the investigation and custodial interrogation of the petitioner is not required. It is, therefore, prayed that petitioner be released on bail in the interest of justice.

(3.) Ld. Ld. Counsel for the petitioner, in support of its submissions, has relied upon the following case law:-