GAURAV TULI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Bail APPLN. 2816/2014 & Crl.M.A.1894/2015 (for clarification of order dated 12.01.2015), Crl.M.A.4333/2018 (for extension of interim bail 16.12.2015)

(2.) The allegations against the petitioner are that the petitioner had committed an offence of rape on prosecutrix by giving her an intoxicant in a sweet. The allegations are that the prosecutrix was taken by the co-accused to the shop of one of the co-accused where the petitioner is alleged to have committed rape on her. Thereafter, it is alleged that the petitioner had taken certain photographs which were being used to force the prosecutrix into a physical relationship with the petitioner.

(3.) Learned senior counsel for the petitioner submits that the prosecutrix had made contradictory statements in her testimony before the Trial Court and has twice taken a complete U-turn from the allegations levelled. It is submitted that the allegations are that the petitioner had threatened the prosecutrix and that is the reason that she had resiled from her earlier testimony.