MAHESH MAKHIJA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS is an application for grant of anticipatory bail by the petitioner in respect of FIR No. 159/2009 registered with P. S. Harinagar u/s 325/376 IPC.

(2.) THE allegations against the petitioner are that merely five years back the petitioner who was known to the complainant had administered some sedatives in a piece of 'barfi' to the complainant as a consequent of which she fell unconscious and fell down. It is alleged in the complaint that the petitioner subjected the complainant to sexual assault against her will and also made a CD of the complainant in an objectionable manner. It is alleged that the petitioner thereafter continued to physically abuse and exploit the complainant by black mailing her and the complainant with a view to avoid being ridiculed and subjected herself to such a black-mail. It is also alleged that the petitioner had taken a sum of Rs. 1,48,000/-from the complainant which she used to get by way of rent from her tenants.

(3.) THE complainant has also alleged that the petitioner on one particular day threw contraceptive on her and on another day smashed contraceptive which was full with semen on her body. On the basis of these allegations, the aforesaid fir is registered against the petitioner on 23. 5. 2009.