ROHIT DIXIT Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C for grant of regular bail in case FIR No. 278/2021 U/s 376/328/506 IPC registered at Police Station Pandav Nagar.

(2.) Briefly stated, the present FIR was registered on the complaint of XXX who alleged that she knew the petitioner for the last one year as he tried to talk to her many times when she used to go to her computer class at Raghavpura.

(3.) The complainant further alleged that one day petitioner emotionally held her hand in his hands and asked her to marry him and she agreed to the proposal. She further alleged that on 25/8/2020, she met the petitioner who took her to "Discovery Deluxe Hotel" at Laxmi Nagar and made physical relation with her on the pretext of marriage. Complainant further alleged that petitioner gave her something to drink and after drinking that she became unconscious for some time and petitioner made physical relation with her without her consent. She further alleged that petitioner made repeated physical relation with her for the next six months and when she asked him to marry her, he refused saying that she doesn't belong to his caste. After the registration of the FIR the investigation went underway and on 22/2/2022 the petitioner was arrested in the present case.