RAKESH Vs. STATE

JUDGEMENT

(1.) Petitioner seeks Regular bail in FIR No.287/2018 under Sections 376/328/506 of the Indian Penal Code, Police Station Farsh Bazar, Delhi.

(2.) The petitioner has been in custody since 04.09.2018. Investigation is complete and the chargesheet has already been filed.

(3.) The allegations in the FIR made by the prosecutrix are that the petitioner was introduced to her family for the purpose of marriage and talks of her marriage were on with the petitioner. Subsequently, the petitioner started calling her up regularly and they also started meeting. It is alleged that one day the petitioner took her to a Restaurant where he gave her a cold drink and on drinking the same she became intoxicated. Subsequently, he took off her clothes and committed the offence of rape on her in the restaurant. Thereafter he is alleged to have dropped her at her home. It is alleged in the FIR that subsequently also he had committed the offence of rape on her in the Restaurant. Later she got to know that he was already married and had a child from the earlier marriage and when she confronted he stated that his first wife had expired.