VIVEK KUMAR GUPTA Vs. STATE

JUDGEMENT

(1.) By way of the present application, the petitioner seeks regular bail in FIR No.253/2023 under Ss. 354D/376/509 of Indian Penal Code, 1860 (IPC) registered at Police Station Mandawali, Delhi.

(2.) Brief facts of the case are as under:

(3.) Counsel for the applicant submits that the complainant has made contradictory statements under Sec. 161 and 164 of the Code of Criminal Procedure, 1973 (CrPC). In her statement under Sec. 164 of the CrPC, the complainant has denied being sexually assaulted by the applicant.