MOHIT AGGARWAL Vs. STATE

JUDGEMENT

(1.) This is third bail application filed by the petitioner before this Court seeking bail in FIR No. 46/2019, under Sections 376/506/174A IPC, registered at police station Mukherjee Nagar, Delhi.

(2.) Petitioner's first bail application [BAIL APPLN. 3161/2020] was dismissed as withdrawn vide order dated 19.10.2020 by this Court. His second bail application [BAIL APPLN. 630/2021] was disposed of by this Court on 18.03.2021 while giving him liberty to approach the trial court to urge the pleas taken herein. Thereafter, petitioner approached the learned trial court and vide order dated 08.06.2020, his bail application was dismissed. He again moved two applications for bail before the trial court and the same were dismissed vide order dated 24.09.2020 and 31.03.2021 respectively.

(3.) At the hearing, Mr. Tanmay Mehta, learned counsel for petitioner submitted that the petitioner is innocent and he has been falsely implicated in this case. He submitted that the complaint, on the basis of which FIR in question has been registered, was filed by the prosecutrix at the instance of Rajinder Singh, his brother-in-law (Jija), who has married with his two real sisters and is having strained relations with him. He further submitted that as per the FIR, the alleged incident took place in the February, 2018 whereas the FIR was registered in January, 2019 and no plausible reason is forthcoming for the delay.