PRAVEEN Vs. STATE (GOVT OF NCT OF DELHI)

JUDGEMENT

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

(2.) The petitioner was granted interim protection by order dated 12.03.2018 subject to joining investigation.

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