AKASH Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.134/2018 under Sections 376/328 of the IPC at Police Station Jyoti Nagar.

(2.) Allegations against the petitioner in the FIR are that the petitioner had given two tablets to the complainant on account of which she had become unconscious and on regaining consciousness after an hour she realized that petitioner had made physical relations with her without her consent.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. She submits that the complainant in her statement recorded under Section 161 of the Cr.P.C had stated that she had taken two tablets on her own to threaten the petitioner and in her statement recorded under Section 164 Cr.P.C she has stated that the relation was consensual. Further it is contended that the petitioner is a victim of honey trap.