KARAN MADAAN Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.181 of 2017 under Sections 354/506/509 of the Indian Penal Code, 1860, Police Station Inderpuri.

(2.) The allegations in the FIR are that the prosecutrix along with her friend had gone to meet the uncle of the petitioner. When they entered the house, petitioner is alleged to have come out in an intoxicated state and assaulted her. It is alleged that he pushed her and hit her on her chest and abused her.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated and there is an unexplained delay for over five months in lodging the complaint.