BHIM SINGH Vs. STATE

JUDGEMENT

(1.) The instant petition is filed under Section 439 Cr.P.C. for grant of bail as the petitioner has been denied the same vide order dated 1.12.2011 passed by learned Additional Sessions Judge, Saket, Delhi.

(2.) Learned counsel for the petitioner submits that the petitioner is brother-in-law (Saala) of co-accused Rajender Meena, who was having affairs with the prosecutrix. Rajender Meena's wife is the sister of petitioner therefore, he wanted to safe the family affairs of his sister and he was throughout opposing the affairs of the prosecutrix with co-accused Rajender Meena.

(3.) Moreso, the prosecutrix is the cousin sister of the petitioner (Mama's Daughter), therefore, there was no question to join Rajender Meena while committing rape on her since he was opposing heir affair, therefore, the prosecutrix deliberately under the pressure made allegations against the petitioner.