RITESH Vs. STATE

JUDGEMENT

(1.) This petition is filed by petitioner under Sec. 439 of the Code of Criminal Procedure, 1973, seeking regular bail in FIR No. 237/2020 under Ss. 328/509/376/354/506/34 IPC registered at Police Station Rajinder Nagar, Delhi.

(2.) As per the case of the prosecution, on 10/11/2020, the present FIR was registered on the complaint of the prosecutrix alleging that she had come to Delhi to prepare for UPSC Civil Services Examinations, and was staying for the said purpose at Rajinder Nagar. The prosecutrix met the petitioner who was also a UPSC aspirant. It is alleged that on 19/9/2019 the petitioner took her to his room at 9/11, Old Rajinder Nagar, Delhi and served her cold drink, and after consuming the same, she felt unconsciousness and it is alleged that petitioner raped her. It is further alleged that when the prosecutrix regained her consciousness, she felt pain in her private parts, and on being asked by the petitioner as to what had happened, the petitioner told her that he would marry her. It is further alleged that after sometime the prosecutrix got pregnant and the petitioner asked her to terminate the pregnancy, and also threatened her that he had made video of the act, and if the prosecutrix would complaint to the police he would make the video viral. It is alleged that on the pretext of making video viral, the petitioner made further physical relations with her.

(3.) I have heard learned counsel for the petitioner, learned APP for the State, and learned counsel for the prosecutrix/complainant.