SWATI AGGARWAL Vs. THE STATE AND ORS.

JUDGEMENT

(1.) Crl.M.A.No.1368/2017 (Exemption)

(2.) I have heard the learned counsel for the petitioner and have examined the file. Learned counsel for the petitioner urged that the Trial Court did not consider the gravity of the offence and granted anticipatory bail to the petitioner despite specific allegations of commission of rape on the false promise to marry. The petitioner was exploited and sexually abused on various occasions on the pretext to perform marriage. The petitioner had conversation with the respondent's mother who had also agreed to perform their marriage. Subsequently, the respondent changed his mind and started avoiding her. He even criminally intimidated and abused her.

(3.) Admitted position is that the prosecutrix and the respondent were acquainted with each other since Oct., 201 The petitioner is aged about 26 years and the age of the respondent is around 33 years. Both were gainfully employed and worked in different offices. Admitted position is that they remained in contact with each other through SMSs and whats-app messages for long. In her comprehensive complaint lodged on 04.12.2016, the prosecutrix gave graphic account as to how and under what circumstances physical relations took place between the two on the promise to marry.