ROHIT CHATURVEDI Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.228/2017 under Section 376/328/506 IPC, Police Station Paharganj.

(2.) The allegations in the FIR are that the prosecutrix came into contact with the petitioner through social media and thereafter on the pretext of getting her employment he called her to a hotel. It is alleged that certain amounts were transferred to his account and also some cash was given. Thereafter it is alleged that on 06.03.2017 he caller her to Delhi for the purposes of a job interview. He took her to a hotel alleging her to be his wife. Thereafter it is alleged that he gave her some water to drink and threatened her. Thereafter, it is alleged, he started misbehaving with her and threatened her with a pointed object and thereafter made physical relationship with her without her consent. Then, it is alleged, he took her to a restaurant in Connaught Place and they had lunch. Thereafter it is alleged that she reached back home at Rohtak at about 8-9 pm. It is alleged that he again demanded money from her which she paid to him on 09.03.2017 and 10.03.2017 and thereafter also. It is alleged that when she asked for return of the money he refused to return the same.

(3.) Complaint was lodged on 10.07.2017 consequent to which the FIR was registered.