IMRAN Vs. STATE ( GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks Regular Bail in FIR No.151/2018 under Sections 376D/323/328/506/34 IPC and Section 4 POCSO, Police Station Shahbad Dairy.

(2.) The allegations in the FIR are that the prosecutrix was going in a lane when the petitioner, her neighbour, told her that her sister was being beaten by her husband and handed over his phone to her to talk to her sister. While she was in the process of talking, he pushed her in a room, wherein, a co-accused was present. Thereafter, it is alleged that the co-accused locked the room from inside and the petitioner went and brought a cold drink, which she was forced to drink and on drinking the same she became unconscious and thereafter the co-accused committed the offence of rape on her.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated as the petitioner was objecting to the father of the prosecutrix having his meat shop opposite the shop of the petitioner.