RAJUDDIN Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) By way of the present petition filed under Section 439 Cr.P.C the petitioner seeks grant of regular bail.

(2.) Counsel for the petitioner states that the petitioner has been falsely implicated in the present case as the only allegation made by the prosecutrix is against the co-accused Gulfam and later on in the FIR the name of the petitioner was also included. Counsel further submits that even by taking the allegation made in the FIR as correct, no allegation of attempt of rape has been made by the prosecutrix against the petitioner.

(3.) Notice. Mr. Pawan Sharma,APP accepts notice.