HEMANT Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner seeks bail in FIR No.396/2017 under Section 376 IPC, Police Station Prasad Nagar.

(2.) It is alleged in the FIR that the complainant resides alongwith her family in a tenanted property and came in contact with the petitioner 7-8 years ago and was in relationship with the petitioner.

(3.) It is alleged that on the premise of marriage, the petitioner first made relationship with her in the year 2012 without her consent and thereafter physical relation was made several times. It is contended that in March 2016, they went to Haridwar, where also they had physical relationship and thereafter the petitioner is alleged to have refused to get married to the complainant.