SAJAN KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.159/2018 under Sections 354/376/506(ii) IPC, Police Station Moti Nagar.

(2.) The allegations in the FIR are that the complainant was working in a factory and the petitioner was also a co-worker in the factory. It is alleged that he used to misbehave with her and approximately one month prior to lodging of the complaint he had committed the offence of rape on her and made a video and thereafter he is alleged to have used the video to repeat the offence.

(3.) Status report has been filed, which notes that the complainant was medically examined and before the doctor she had stated that she was first assaulted 10 years back and the last act of sexual assault was about one month back and thereafter she had made physical relationship with her husband also.