LAWS(DLH)-2021-1-36

SUBHASH Vs. STATE

Decided On January 18, 2021
SUBHASH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This application filed under Section 439 Cr.P.C. is for grant of regular bail in FIR No.460/2016 dated 16.05.2016 registered in Police Station Hauz Khas under Sections 376, 342, 354D IPC and Section 4 of the Protection of Children from Sexual Offence Act, 2012 (for short 'POCSO Act').

(2.) Heard Mr. Naveen Tripathi, learned counsel appearing for the petitioner and Ms. Meenakshi Chauhan, learned APP appearing for the State.

(3.) The petitioner is accused of having committed rape on a minor girl. The complaint was filed on 16.05.2016. The petitioner was arrested on the same date. The petitioner got bail on 18.05.2016 from Juvenile Justice Board-II, Delhi. Since the petitioner was not a minor on the date of the offence, the case was transferred to the regular court and the petitioner was taken into custody on 03.09.2016 and since then he is stated to be in judicial custody.