LATA Vs. STATE OF DELHI

JUDGEMENT

(1.) The present application has been filed under Section 438 Cr.P.C read with Section 482 Cr.P.C on behalf of the petitioner seeking anticipatory bail in FIR No. 627/2020 registered under Section 377 IPC and Section 6 of the POCSO Act at Police Station Model Town.

(2.) Briefly stated, the facts of this case are that the present case has been registered on the complaint of Dr. Anju Gurawa. She alleged in her complaint that MS Lata (the present petitioner) visited her home on several occasions and always tried to come close to her son (Victim K. Aged 6 Years). Complainant further alleged that the petitioner sexually assaulted her child by pressing the private part of the child, putting her finger in the anus of the child bitten the lips of the child and pinched under his arm pits. Complainant further alleged that petitioner did all this with the child while he was in his father Surender's custody. Surender used to take him to play and pick from day care. Her child told all this on 26th of Sep 2020.

(3.) Complainant further alleged that the petitioner, who is working as assistant professor in Hindi Department of Venkateshwara College is in sexual relationship with Surrender Kumar and with the help and permission of Surendera Kumar, petitioner used to sexually assault with her child.