Pankaj Bhandari, J. - (1.) The petitioner has moved this bail application under Section 439 Cr.P.C.
(2.) The FIR in this case pertains to Sections 363, 366A, 109 & 376 IPC and Section 3/4 of the Protection of Children from Sexual Offences Act.
(3.) The contention of the counsel for the petitioner is that in her earlier statement recorded before the Magistrate, the prosecutrix did not name the present petitioner. The present petitioner was also not named in the FIR and it is only after six months, in the first statement recorded under Section 164 Cr.P.C., that the prosecutrix named the present petitioner.;