KRISHAN Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 438 Cr.P.C. seeking anticipatory bail in case FIR No. 644/2021 under Sec. 376 IPC registered at P.S. Burari.

(2.) Briefly stated, the facts of the case are that on 2/8/2021, the present FIR was registered on the basis of the statement of victim wherein she alleged that she interacted with the petitioner through Facebook and thereafter both of them became friends. They both started talking with each other on phone. During conversation victim disclosed her job requirement to the petitioner, on which petitioner assured to get her meeting scheduled with some of his known. On 11/7/2021, petitioner asked victim to meet her at Burari. Petitioner sent his current location and asked the victim to come at Burari More. When victim reached there, petitioner told that meeting is not possible at roadside and he took room in the OYO Rooms/Guest House at Burari More. Victim went inside the room with petitioner. Thereafter, petitioner made sexual relations with the victim against her will and he ran away from there.

(3.) Victim made PCR call. She reached at PS Burari and told that petitioner would meet her on 16/7/2021 and she did not want legal action at that time. When petitioner did not meet her on 16/7/2021, victim gave her statement on which the present case was registered.