SUDHANSHU KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 (CrPC) seeking grant of regular bail, in FIR No. 125/2023 dtd. 18/2/2023, registered at Police StationPaharganj, for offences under Ss. 376/506 of the Indian Penal Code, 1860 (IPC).

(2.) The facts relevant for the adjudication of the present application are as follows:

(3.) The learned counsel for the applicant submitted that the applicant has been falsely implicated in the present case and the prosecutrix was in consensual romantic relationship with the applicant for about past one year. He submitted that the investigation is complete and the chargesheet has also been filed.