MOHIT KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By way of this application under Sec. 439 of the Code of Criminal Procedure, 1973 ["CrPC"], the applicant [hereinafter referred to as "P"] seeks regular bail in connection with FIR No. 254/2021, dtd. 15/9/2021, registered at Police Station Hauz Qazi, under Sec. 354A of the Indian Penal Code, 1860 ["IPC"] and Sec. 10 of the Protection of Children from Sexual Offences Act, 2012 ["POCSO Act"].

(2.) FIR No. 254/2021 was registered at Police Station Hauz Qazi on 15/9/2021 on the complaint of the applicant's wife [hereinafter referred to as "G"]. The FIR originally mentioned offences under Sec. 354A of the IPC and Sec. 10 of the POCSO Act. P was arrested on 16/9/2021. Following G's statements under Ss. 161 and 164 of the CrPC, Sec. 376 of the IPC and Sec. 6 of the POCSO Act were added. After investigation, the charge sheet was filed, and charges under Ss. 354A, 376 and 506 of the IPC and Ss. 6 and 10 of the POCSO Act have been framed against P on 24/11/2021.

(3.) The allegations in the FIR are as follows: