VINEET SOROUT Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By way of this application, the petitioner seeks anticipatory bail in connection with FIR No. 401/2025, dtd. 9/10/2025, registered under Ss. 376(2)(n)/506 of the Indian Penal Code, 1860 ["IPC"], lodged at Police Station Khajuri Khas, Delhi.

(2.) I have heard Mr. Abhay Kumar, learned counsel for the petitioner, Ms. Manjeet Arya, learned Additional Public Prosecutor, and Mr. Vishal Chaudhary, learned counsel for the prosecutrix.

(3.) The prosecution has also filed a status report, and the prosecutrix has filed a reply to the application.