PRAVEEN Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 446/2017 under Sections 376/354-D/506/34 Indian Penal Code, 1860 registered at Police Station Mansarovar Park, New Delhi.

(2.) Petitioner had earlier approached this Court for grant of anticipatory bail by order dated 12.03.2018, petitioner was granted interim protection subject to jointing investigation.

(3.) The allegations against the petitioner are that he had made physical relations with the prosecutrix on the false promise to marriage. Further, it is also contended that he had invited her for a birthday party on 10.02.2017 in a hotel, where the complainant found him alone. He gave her a cold drink which was laced with some intoxicant. Subsequently it is alleged that on drinking she became unconscious and the petitioner is alleged to have made physical relations with her without her consent and taken photographs and video.