VIKAS MITTAL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) By way of this order, I shall dispose of the present bail application filed under Section 439 Cr.P.C. on behalf of the petitioner for grant of regular bail in case FIR No. 314/2020 registered under Section 376/328/354A/506/509/34 IPC at Police Station Dwarka South.

(2.) Briefly stated, the allegations against the petitioner are that on 05.08.2020, a PCR call regarding rape was received in Police Station and the above mentioned case was registered on the complaint of victim "V" aged about 28 years. In her complaint, she had levelled the allegations against the petitioner/accused for molestation & committing rape upon her in June 2017. She further disclosed that she had joined the Eldorado Events Company of petitioner in February, 2017. Petitioner used to take her in events meetings. One day in June 2017, petitioner called the victim at Sector-9, Dwarka Metro Station as they had to attend the meeting in Dwarka. On this, petitioner picked her up from Sector-9 Dwarka Metro Station in his car (later on the vehicle number i.e. UP14 CS 7289 was provided by the victim). Petitioner gave her adulterated water to drink and after consuming she started feeling dizzy. After that petitioner parked his car at an isolated place near Sector 9 Metro Station and committed rape with her at the back seat of his car. The same day petitioner also took her to Roseate House Hotel, Aerocity IGI Airport, New Delhi where he had already booked a room and again committed rape with her. The accused had earlier molested the victim at hotel Lineage in Lucknow in April 2017. She further alleged that on several occasions petitioner passed vulgar comments about her private parts and asked for sexual favours.

(3.) I have heard learned counsel for the petitioner, learned APP for the State and have perused the status reports filed by the State.