VIVEK PANDEY Vs. STATE GOVT OF NCT DELHI

JUDGEMENT

(1.) The present application under Sec. 439 of Code of Criminal Procedure, 1973 ("Cr.P.C.") is filed seeking regular bail in FIR No. 566/2022, dtd. 24/8/2022, under Ss. 376/509/506 of Indian Penal Code, 1860 ("IPC"), at Police Station Palam Village.

(2.) The FIR was registered on a complaint by the prosecutrix alleging that the applicant raped her on the pretext of marriage.

(3.) It is alleged that the applicant was looking for a job. He met the prosecutrix during his visit to her office, situated at Chamber No. 5, Pusa Road, Rajendra Place, where she was working as a HR Manager. The two started meeting each other frequently and this culminated into a relationship between them. They also established physical relations with each other. The applicant promised to marry the prosecutrix and in the pretext of the same, also established forceful physical relations with her. During the course of relationship, the prosecutrix also got pregnant and was forced to take abortion pills by the applicant.