JUDGEMENT
SANJEEV SACHDEVA,J. -
(1.)The petitioner seeks anticipatory bail in FIR No.286/2017 under Sections 376 / 328 IPC, Police Station Preet Vihar.
(2.)The allegation in the FIR is that the complainant and petitioner knew each other since September, 2015 and came in contact through Facebook. Petitioner and complainant kept up the contact over phone. It is alleged that on 15.09.2015, complainant went to the Hospital, where petitioner was employed, for treatment of an ailment. On the way back, the petitioner is alleged to have told the complainant that he liked her and wanted to marry her and developed closeness with the complainant.
(3.)It is alleged in the FIR that for the first time, in January, 2016, the complainant along with her niece accompanied the petitioner to Kangra, Himachal Pradesh for sightseeing purposes.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.