@GMENTTAG-JUDGMENT
SANJEEV SACHDEVA, J.
1.The petitioner seeks anticipatory bail in FIR No.0003/2018, under Sections 376/313 IPC, PS Morya Enclave.
2.The allegations against the petitioner are that the petitioner on the false promise to marry, physical relations were made with the complainant.
3.The complainant is present in person in the Court and has also filed an affidavit, contending that she has no objection in case, the petitioner is
granted anticipatory bail.
4.Petitioner was granted interim protection on 06.03.2018. Ld. APP for State submits that the petitioner joined investigation as per the directions of
the IO.
5.Without commenting upon the merits of the case, perusal of the record shows that the petitioner has made out a case for grant of anticipatory
bail. In the event of arrest, the petitioner shall be released subject to furnish a bail bond in the sum of Rs.25,000/- with one surety in the like amount
to the satisfaction of the Arresting Officer/IO/SHO. The petitioner shall not do anything, which may prejudice either the investigation or any of the
prosecution witnesses.
6.Petition is disposed of in the above terms.
7.Order Dasti under the signatures of the Court Master.
