SHEKHAR GARG Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.167/2019 under Sections 376/506 IPC, Police Station Geeta Colony.

(2.) Allegations in the FIR are that the complainant came in contact with the petitioner in first half of the year 2017 when she received a Facebook request from him. It is alleged that she was initially not interested however when he continued to pressurize her, she accepted the request and got in touch with him. Subsequently, it transpired that he was the brother of one of her acquaintances. Thereafter it is alleged that he proposed to her to enter into a relationship but she initially refused. However, he kept on pestering her and she later on agreed and they entered into a relationship. He is further alleged to have entered into a physical relationship with her on a false promise to marry and subsequently, refused to marry her.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that even as per the FIR there is a substantial delay in lodging the complaint and further that the averments in the FIR suggest that the relationship was consensual.