ROHIT SHARMA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) BAIL APPLN. 1461/2019 and CRL.M.(Bail) 1061/2019 This is an application filed under Section 438 Cr.P.C read with Section 482 Cr.P.C for grant of anticipatory bail in case FIR No. 225/18 U/s 498A/406/354/506/511/34 IPC registered at Police Station-Rajinder Nagar, Delhi.

(2.) Briefly stated the facts of the case are that on 06.12.2018, the present FIR was registered at PS Rajinder Nagar, Delhi on the basis of the complaint of the complainant in which she had levelled allegations of demand of dowry and cruelty against the petitioner as well as his entire family. On 10.12.2018, statement U/s 164 Cr.P.C. of the complainant was recorded in which she alleged that petitioner used to threaten her by showing gun for bringing more dowry and he also used to show her porn movies against her will and asked her to do as shown in porn movies and had sex forcefully. The complainant also made allegations of sexual harassment against her bother-in-law and father-in-law. According to her statement offence u/s 354 IPC was fond to be made out. However, in her initial complaint, the complainant had stated about attempt of sexual assault. Therefore, initially, the case was registered under section 354/511 IPC.

(3.) Arguments heard. Record perused.