PRAMOD KUMAR Vs. STATE

JUDGEMENT

(1.) Petitioner seeks pre-arrest bail in case FIR No. 656/2018 under Sections 376/420 of IPC, registered at Police Station Maurya Enclave, District North West, Delhi while claiming to be innocent.

(2.) Learned counsel for the petitioner submits that petitioner is a driver by profession and his co-accused-Baba Paras Ram has engaged him to travel to Haridwar and petitioner, on the asking of the prosecutrix had got tea and Pakora for her and thereafter gone to visit Mansa Devi Mandir and when he came back, his co-accused-Baba Paras Ram told him to drop the prosecutrix at her home and he did it. It is submitted that petitioner had done no wrong and so, he deserves the concession of prearrest bail.

(3.) Learned Additional Public Prosecutor for State opposes this application by pointing out that it is recorded in the FIR that after taking the tea and Pakora brought by petitioner, prosecutrix had become semiconscious and thereafter co-accused of petitioner had raped her.