PREM PRAKASH Vs. STATE

JUDGEMENT

(1.) This is an application filed under Section 439 of the Code of Criminal Procedure, 1973 (Cr.P.C.) by the petitioner for the grant of bail.

(2.) Brief stated, the facts of the case allegedly are that, on 8.1.2017, two women, namely, Surinder Kaur and Paramjeet Kaur came to the police station Khayala, Delhi with an abandoned minor girl. Thereafter, W/SI Neelam enquired the matter and the victim girl was medically examined at Guru Gobind Singh Hospital. After her medical examination, the victim girl was admitted to Nari Niketan.

(3.) On 11.4.2017, an information was received from Nari Niketan that the victim girl stated that she was sexually assaulted. Upon this, W/SI Ranjana was deputed and she recorded the statement of the victim girl in the presence of the Welfare Officer on the same day and the instant FIR No.105/2017, dated 12.04.2017, under Sections 376/34 of the Indian Penal Code, 1860 and Section 6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act) and Sections 4/5/6 of the Immoral Traffic (Prevention) Act, 1956 was registered.