RAHUL SINGH Vs. STATE

JUDGEMENT

(1.) Vide the present application, the applicant/ accused seeks directions thereby to be released on bail in the event of his arrest in connection with FIR No. 87/2019 registered at Chanakyapuri Police Station for the offences punishable under Sections 376/506 IPC on such terms and condition as this Court may deem fit and proper.

(2.) Learned counsel appearing on behalf of the applicant submits that the applicant and prosecutrix used to go out for late-night dinners and parties and in most cases, the applicant used to pay for the outings. When the applicant used to meet his colleagues, the prosecutrix always insisted on accompanying him. It reached an extent that it used to be very uncomfortable for the applicant to see the prosecutrix alone amongst men in an intoxicated state. There have also been incidents when the applicant showed his discomfort towards the same and the prosecutrix used to abuse the applicant alleging him to be a narrow-minded man who does not deserve anyone's love.

(3.) It is further submitted that the prosecutrix and applicant got physically involved as the applicant was in severe depression due to the medical condition of his mother and the pending divorce proceedings with his wife. The prosecutrix took such a gesture of the applicant as that of true love and never questioned his intentions.