SONU Vs. STATE ( GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) The petitioner seeks anticipatory bail in case FIR No.446/2017 under Sections 376/354-D/506/34 IPC, Police Station Man Sarovar Park based on a settlement between the complainant and the brother of the petitioner, a co-accused and the Settlement Deed dated 01.03.2018 has been executed. Consequent to the settlement, the complainant has married the brother of the petitioner.

(2.) The petitioner was granted interim protection by order dated 21.03.2018 subject to joining investigation.

(3.) Learned counsel appearing for the complainant submits that the brother of the petitioner has married the complainant solely for the purposes of obtaining bail. She submits that the brother of the petitioner has married the complainant and she had appeared before this court and had consented to grant of anticipatory bail on the very first date. However, subsequently, the conduct of the brother of the petitioner had shown that the marriage was solely for the purposes of obtaining an order from this Court.