GURPREET Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.26/2018 under Sections 376/377/506 IPC, Police Station Timarpur.

(2.) Learned senior counsel for the petitioner submits that the petitioner has been falsely implicated. It is submitted that the complainant was voluntarily residing with the petitioner and had even taken a property on rent claiming the petitioner to be her husband. He further submits that the complainant as well as the petitioner had even travelled out of station on holiday trips, which can be verified by photographs as well as audio-video clippings. It is contended that the subject complaint has been lodged after the parties had fallen out.

(3.) Learned counsel for the petitioner further submits that the petitioner has never failed to join investigation. However, he was neither directed by the Trial Court to join investigation nor issued a notice by the Investigation Officer requiring the petitioner to join investigation.