DINESH SINGH PATHANIA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks Regular Bail in FIR No.147/2018 under Section 376 IPC, Police Station Mayur Vihar, Phase I.

(2.) The allegations against the petitioner are that the petitioner had called the prosecutrix to the Hotel Holiday Inn, Mayur Vihar, Phase I and, thereafter, in the room committed the offence. It is contended that the prosecutrix freed herself from his grip and started crying and thereafter came out of the room and called the police.

(3.) Learned senior counsel for the petitioner submits that the petitioner has been falsely implicated and there is evidence to show that he has been falsely implicated. He further submits that the CCTV footage of the Hotel Holiday Inn would corroborate the fact that no such incident happened.