ATIQ ANSARI Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Crl.Rev.P. 32/2018 & Crl.M.A.599/2018 (stay)

(2.) The allegations in the FIR are that the prosecutrix was known to the accused-petitioner. It is contended that, on 16.07.2017, the prosecutrix met the petitioner along with her friend and after having lunch the friend left.

(3.) Learned counsel for the petitioner submits that there is no material to substantiate the subject allegations. He submits that his client has been falsely implicated. However, in the subject petition, he is restricting his challenge to the framing of charge under Section 328 IPC.