MANU Vs. STATE

JUDGEMENT

(1.) THIS is the petition filed by the petitioner accused under Section 439 Cr.P.C. seeking his release on bail for the alleged offences punishable under Sections 376, 306, r/w Section 34 of IPC registered in respondent police station crime No. 122/14 and subsequently Investigating Officer filed an application requesting before the Court to insert Section 4(B) of the Protection of Children from Sexual Offences Act and Section 114 of IPC.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner/accused and also heard the learned High Court Government Pleader for the respondent -State.

(3.) AS against this, learned High Court Government Pleader during the course of his argument made his submission that complaint averments prima facie goes to show the involvement of the present petitioner in commission of the alleged offence and statement of relatives of the deceased also goes to show that the present petitioner took her to different places and he has committed sexual intercourse on her. He also further submitted that the matter is still under investigation hence, at this stage petitioner is not entitled to be granted with bail.