SAURABH CHAUDHARY Vs. STATE ( GOVT OF NCT DELHI)

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No. 37/2018 under Sections 313/376 of the Indian Penal Code, 1860 registered at Police Station Shahbad Dairy.

(2.) The allegations of the prosecutrix are that she came in contact with the petitioner while she was studying in Rajasthan. Thereafter they started talking to each other and became close friends. It is alleged that the petitioner even took her to his house in the village and families of the parties are known to each other. Thereafter it is alleged that on 08.11.2016 petitioner took her to a flat of his friend and forcefully assaulted her and when she objected, he promised to marry her. It is further alleged that thereafter he made physical relations with her time and again on false promise of marriage.

(3.) The petitioner is also alleged to have taken a flat in Rohini for her to stay and he would visit the said flat every 3-4 days and on false promise of marriage make physical relations with her.