SETTU Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner with the following prayer:

(2.) Issue notice. Learned APP appears on advance notice, and accepts notice.

(3.) Briefly the case of the prosecution is that on 24/9/2019, at H.No. 92, 29 Block Indira Camp, Trilokpuri, Delhi, within the jurisdiction of PS Mayur Vihar, accused made complainant (name withheld) to take a toffee and supari (nut) laced with some intoxicating/stupefying substance at the Hotel, with intent to facilitate an offence of outraging her modesty. Thereafter, he also disrobed her and also put her in fear of getting her video viral and demanded money to extort Rs.2.00 Lacs from her.