DINESH GAUTAM Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.139/2018, U/S. 376/377/506/34 Indian Penal Code, 1860, P.S. Hauz Qazi.

(2.) The allegations in the FIR are that the petitioner came in contact with the complainant in the year 2014 and thereafter is alleged to have made physical relations forcibly. It is alleged that petitioner used to take the prosecutrix to his house and would send his children out of the house and then forcibly make physical relationship.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated and subject FIR has been registered as the complainant wanted to exhort money. He submits that there is an unexplained delay of over four years in lodging the complaint and apart from the oral statement there is nothing to substantiate any allegation. He submits that the prosecutrix used to voluntarily visit the house of the petitioner as she wanted to marry the petitioner after obtaining divorce from her husband.