RAN SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks anticipatory bail in case FIR No. 108/2018 under Section 376 of the IPG registered at Police station Karol Bagh (now transferred to Police Station Prasad Nagar).

(2.) Learned Senior Counsel for the petitioner submits that the petitioner has been falsely implicated in the present case. It is, in fact, a case of 'honey trap'. It is contended that the WhatsApp conversation shows that the petitioner was lured by the complainant.

(3.) It is contended that as per the FIR, the allegations against the petitioner are that the prosecutrix voluntarily accompanied the petitioner to a hotel and thereafter it is alleged that the petitioner indulged in forceful activity.