Vijay Bishnoi, J. - (1.) Heard learned counsel for the appellant as well as learned Public Prosecutor and also perused the material on record.
(2.) The appellant has been arrested in FIR No. 167/2016 of Police Station, Goluwala, District Hanumangarh for the offence punishable under Sections 363, 366, 366 A, 354 IPC & 7/8 POCSO Act, 2012 & under Section 3(2)(V) SC/ST Act. He has preferred this criminal appeal under Section 14-A(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
(3.) Learned counsel for the appellant has submitted that as a matter of fact, the prosecutrix has went away with the appellant as per own free will. She remained with him for six days and has visited several places. It is also contended that in the statement recorded under Section 164 Cr.P.C. the prosecutrix has specifically stated that the appellant has not committed sexual assault upon her.;