NAGENDER SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) This is second petition filed by the petitioner for grant of anticipatory bail under Section 438 CrPC.

(2.) The brief facts are that the petitioner had hired the prosecutrix (Jayanti Kisku) as maid servant in November, 2005 through one Placement Agency and the prosecutrix remained in the house of the petitioner till 19th May, 2007.

(3.) On 1st June, 2007, she gave a complaint to the Police alleging that the petitioner had committed rape on her two times and due to that rape she had become pregnant and was having a child of six months in her abdomen.