DESHRAJ Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking anticipatory bail in connection with FIR No. 278/2025, under Sec. 70(1)/115(2)/351/3(5) BNS registered at PS-Dwarka North.

(2.) The case of the prosecution is that on 27/7/2025, a PCR call vide GD No. 162-A was received at 22:42 hrs. at PS Dwarka, North regarding a sexual assault incident involving a female victim/prosecutrix.

(3.) ASI Sunita reached the place of PCR Call and thereafter handed over the prosecutrix to the nearest police station. The prosecutrix was examined, and her statement was recorded, who stated that she had been contacted by accused Raju @ Poliya @ Shadab through Instagram and WhatsApp, who lured her on the pretext of arranging a lucrative club job.