RAHUL KUSHWAHA Vs. STATE OF GNCT OF DELHI

JUDGEMENT

(1.) By this petition the petitioner seeks anticipatory bail in case FIR No. 294/2021 under Sec. 376 IPC registered at PS New Ashok Nagar.

(2.) Learned counsel for the petitioner contends that even as per the case of the prosecutrix the parties were in a live-in relationship and initially her father did not agree to marry as he did not like the petitioner, however he agreed subsequently. In the FIR the main allegation is that under pressure the complainant was made to spend Rs.1,25,000.00 , which amount has already been transferred to the account of the complainant.

(3.) Learned APP for the State has taken this Court through the FIR and the statement of the prosecutrix recorded under Sec. 164 Cr.P.C. He states that though the case of the prosecutrix was that they were in relationship but initially she was raped. Further she has alleged of harassment and torture and that the petitioner made her to spend the entire amount.