HANZLA IQBAL Vs. STATE

JUDGEMENT

(1.) This is a petition seeking bail in FIR No. 230/2022 dtd. 30/4/2022 u/s 376/34 IPC read with Sec. 6 POCSO Act registered at P.S. Pahar Ganj, Delhi.

(2.) As per the FIR, it is alleged that the complainant came with her sister to Delhi many years ago and in September, 2019 went to buy a washing machine at Daryaganj, which belonged to the applicant.

(3.) It is further stated that the applicant and the prosecutrix exchanged numbers and thereafter became friends.