SALIM @ BOBBY Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.525/2017 under Section 323/341/354A/354B IPC, P.S. Nangloi.

(2.) The allegations in the FIR are that, on 202017, the petitioner, who is the brother-in-law of the prosecutrix, held the prosecutrix from behind when she was at home. In the process, the neck of her suit tore and thereafter he hit her on her chest and when she made a noise, he ran away from there.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated at the behest of the wife of his step brother the prosecutrix. He submits that the mother of the petitioner had made several complaints as far back as on 22.05.2017, 16.07.2017, 28.07.2017 and 22.12.2017 alleging that the prosecutrix and her husband (step brother of the petitioner) are troubling them and had been disowned. Further, a similar complaint was lodged by the wife of the petitioner on 210.2016.