DEEPAK Vs. STATE(NCT OF DELHI)

JUDGEMENT

(1.) The petitioner seeks regular bail in case FIR No. 330/2017 under Sections 376/354/323 of the IPC, Police Station Badarpur, New Delhi. The petitioner has been in custody since 13.09.2017.

(2.) The allegations against the petitioner who is the cousin brother of the husband of the complainant are that he came to the house of the complainant for extending an invitation for marriage of his brother. It is alleged in the FIR that the complainant thereafter called up her husband and informed him that the accused had come. Further, it is alleged that thereafter the accused misbehaved with the complainant and committed the offence under Sections 354/376 of the IPC. The complainant thereafter is alleged to have run away to the balcony and once again called her husband on which the petitioner is alleged to have run away after locking the room from outside.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He further submits that the allegations made in the complaint are not substantiated from the report submitted by the FSL and as per his instructions no call was made by the complainant to her husband as is alleged.