SURAJ Vs. STATE

JUDGEMENT

(1.) The present applications have been filed with a prayer for grant of regular bail to the petitioners in FIR No.427/2018 registered at Police Station Mehrauli under Ss. 376, 376D, 506 and 34 IPC read with Sec. 6 of the POCSO Act.

(2.) The facts leading to the registration of the present FIR are as follows:-

(3.) Heard Mr. Rajpal Kasana, learned counsel for the Petitioner, in BAIL APPLN. 2542/2021, Mr. Amit Kumar, learned counsel for the Petitioner in BAIL APPLN. 3082/2021, Ms.Neelam Sharma, learned APP for the State, Ms. Neha Mathen, learned counsel for the prosecutrix, and perused the material on record.