KUNAL Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.402/2018 under Sections 376/406/420 IPC, Police Station Neb Sarai, New Delhi.

(2.) Petitioner has been in custody since 23.09.2018.

(3.) The allegations in the FIR are that prosecutrix came in contact with the petitioner through social media. Thereafter they became friends and decided to get married. The families of parties also organized Roka Ceremony for the solemnization of marriage. Gifts etc. were also exchanged between the family members.