SONU CHOUHAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The petitioner seeks bail in connection with FIR No. 392/2016 dated 30.09.2016 (PS Badarpur) instituted for the offences under sections 376/328 of the IPC.

(2.) It has been submitted on behalf of the petitioner that the case is absolutely false, which could be discerned from the narration made in the complaint itself. The prosecutrix knew the petitioner from before and had been living with him.

(3.) The petitioner is alleged to have mixed some stupefying substance in the cold drink which was offered to her where after she is alleged to have been ravished. This allegations do not inspire confidence, inasmuch as, admittedly, the prosecutrix had been staying with the petitioner for a long time at different locations.