VARUN KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) Vide this order, I shall dispose of anticipatory bail application filed on behalf of the petitioner Varun Kumar under section 438 Cr.P.C in FIR No. 114418, PS. Aman Vihar, U/s. 376 IPC.

(2.) Learned counsel for the petitioner has prayed for anticipatory bail on the ground that petitioner is innocent and falsely implicated. The false allegations of sexual assault have been leveled against the petitioner by the complainant though she has established relations with the petitioner on her own free will. However, in the course of time, due to unstable behavior of the complainant, the petitioner ended the relationship and for this reason, the complainant has registered the present FIR which is false and fabricated.

(3.) It is submitted that petitioner has never promised the complainant for marriage. In fact it was the complainant who wanted to marry the petitioner but the same was never promised and assured by the petitioner. There is delay in registration of FIR, as FIR in the present case has been registered after one year of establishing sexual relationship. It is submitted that it was registered for the reason that parents of the petitioner had raised objection regarding the relationship of the petitioner with the complainant. It is lastly submitted that petitioner is willing to join the investigation as and when required. He has clean antecedent. It is, therefore, prayed that petitioner be released on bail in the event of his arrest.