AKSHAY RAWAT Vs. STATE

JUDGEMENT

(1.) Petitioner seeks bail in FIR No. 367/2020 registered at PS Malviya Nagar for offences under Ss. 376, 323 and 506 IPC. Petitioner was arrested on 1/9/2020.

(2.) The facts, in brief, leading upto the present petition are as follows-

(3.) Mr. Sunil Dalal, Ld. Senior Advocate, appearing on behalf of the Petitioner submitted that the present case is one of honey trap and the Petitioner has been falsely implicated in it. He submitted that the Petitioner is a sepoy in the Indian Army posted in Assam and the complainant approached him on Snapchat in April 2020 and when he returned to Delhi in July, she forced him to meet and consensually established sexual relations with him and on the next morning the brother of Petitioner came and saw them at his house and booked a cab for the complainant. He submitted that the complainant demanded 20 lakh rupees to get the case settled and the FIR withdrawn. He draws the attention of the Court to a declaration signed by the complainant which stated that an agreement to pay the complainant 20 lakhs was arrived at between the parties and that the complainant has received 3 lakhs out of it on 18/9/2020.