MANISH Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.54/2019 under Section 376 IPC, Police Station Mangol Puri.

(2.) The allegations in the FIR are that the petitioner and the prosecutrix were neighbours and known to each other for over two years. It is alleged that they wanted to get married and had not informed their respective families about their relationship and the fact that they wanted to get married.

(3.) It is further alleged that in August, 2017 the petitioner took the prosecutrix to his house and forcibly made physical relationship and also promised that he would marry her and thereafter it is alleged that on the false pretext to marry they had physical relations several times. It is further alleged that after about one year he left the petitioner, changed his address and about 3-4 days prior to the making of the complaint the prosecutrix came to know that he was getting engaged to someone else because of which, it is alleged that, she even consumed disinfectant and was admitted in hospital.