SANJAY Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.145/2019 under Section 376 IPC, Police Station Rajouri Garden.

(2.) Subject FIR was registered on a complaint given on 10.04.2019. It is alleged that about three years prior to the making of the complaint, prosecutrix was going to the market for some work, when the petitioner came in his car and told her that he would drop her to the market. It is alleged that the cousin brother of the petitioner also sat in the car despite protests by the prosecutrix. When they reached the market they offered her a cold drink. On drinking which she lost her conscience and when she regained her senses she realized that something bad action had been done to her. When she confronted the petitioner, it is alleged, that he stated that he had made a video and threatened her that if she protested or made a complaint he would make the video public.

(3.) It is alleged that thereafter also by threatening her with regard to the video, he continued to make physical relations with her. It is alleged that on 02.10.2017 he scared her and she agreed to move in a live in relationship with him. It is further alleged that she got to know that he was married but he promised that he would divorce his first wife and marry her.