SANJEEV Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Status report filed It is taken on record. The petitioner is in custody since 27.10.2014. Contents of the FIR reveal that the prosecutrix and the appellant were acquainted with each other and physical relations were established. It is alleged that the petitioner wanted to marry the prosecutrix and performed it on 09.12.2013 at Arya Samaj Mandir. Even thereafter, she established physical relations and became pregnant. On 08.02.2014, the child was aborted. Investigation is complete and the charge-sheet has already been filed in the Court.

(2.) Considering the peculiar facts and circumstances the case, the petitioner is admitted to ball on his furnishing personal bond in the sum of Rs. 50,000/- with one surety in the like amount to the satisfaction of the Trial Court. The bail application stands disposed of. Order dasti.