NITIN SHARMA Vs. STATE

JUDGEMENT

(1.) This is an application filed under Section 438 read with section 482 Cr.P.C for grant of anticipatory bail to the petitioner in case FIR No.659/2019 U/s 376/506/509/323/312 IPC registered at Police Station- Vasant Kunj South.

(2.) Briefly stated, the FIR in the instant case was registered on 15.11.2019 on the complaint dated 13.11.2019 of the prosecutrix /complainant in which she alleged that she joined Kidzee School as a teacher on 2.11.2016 and she has been raped, assaulted, beaten, threatened and blackmailed by the petitioner since last week of September 2017 in the premises of two schools owned by the petitioner.

(3.) The prosecutrix/complainant has further alleged that on 20.04.2019 she was brutally assaulted and raped by the petitioner in the premises of Kidzee School at Vasant Kunj. It has been further alleged that because of forceful intercourse, the prosecutrix / complainant became pregnant and underwent an ultrasound at a clinic in Vasant Kunj. It is further alleged that on coming to know about the pregnancy of the prosecutrix / complainant, the petitioner administered pills to the prosecutrix / complainant for abortion. The prosecutrix / complainant has further alleged that the petitioner used to extend death threats to her and also used to black mail her on the pretext of revealing her ultrasound reports to her family members.