PRASHANT BHARTIYA Vs. STATE OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties and considered the materials on record.

(3.) Respondent No.2 had lodged a complaint alleging, inter alia, that the appellant had committed an offence under Sec. 376 of the Indian Penal Code. It is undisputed that both the accused (appellant) and respondent No.2 were living together for a considerable while. The complainant's allegation is that the appellant duped her by misrepresenting to her that he is divorced. The complainant, according to the accused, is not unmarried and her marriage subsists.