BHARAT Vs. STATE (GOVT. OF NCT OF DELHI)

JUDGEMENT

(1.) This is the application under Sec. 439 of the Code of Criminal Procedure, 1973 (in short, Cr.P.C.) in connection with FIR No.517 of 2022 for the offences punishable under Ss. 363/366/376/323/384 of the Indian Penal Code, 1860 (in short, IPC) and Sec. 06 of the Protection of Children from of Sexual Offences Act, 2102 (in short, POCSO Act).

(2.) Learned counsel appearing on behalf of the applicant submits that the applicant is in judicial custody since 1/6/2022. According to him, the applicant is innocent and has been falsely implicated in the instant case. The prosecutrix in the instant case is a niece of the applicant. The applicant is aged about 19 years and the applicant being under bona fide believes that the prosecutrix is also major and has developed friendly relations with her. While placing reliance on various WhatsApp chats and photographs, he states that the prosecutrix was very happy in the company of the applicant and the prosecutrix was in a relationship with the applicant. According to him, the investigation in the instant case is complete. The chargesheet has already been filed. No custodial interrogation of the applicant is required. There is no other criminal case against the applicant. He further states that even the prosecutrix in her statement before the police had accepted that she joined the company of the applicant as per her own will, however, later on, on account of the pressure being built up by her family members, she has made allegations against the applicant including the allegation of extending threat etc. Whereas, the applicant is in continuous custody right from 1/6/2022 and there is no reason to cause any threat to the prosecutrix.

(3.) The learned APP has filed a status report and also served the notice of the application on the prosecutrix. The prosecutrix appeared with a learned APP. Learned APP has opposed the application while placing reliance on the status report. According to the status report on the complaint of the mother of the prosecutrix regarding missing of the prosecutrix since 27/5/2022 and on raising apprehension against the present applicant, an FIR in question has been registered for the offence punishable under Sec. 363 of the IPC. On 31/5/2022 parents of the prosecutrix themselves brought the prosecutrix and the applicant to the police station. Based on the statement of the prosecutrix, offences punishable under Ss. 366, 376 of the IPC and Sec. 06 of the POCSO Act were added. Statement of the prosecutrix under Sec. 164 Cr.P.C. was recorded on 1/6/2022. A certified copy of her school register has also been obtained which reflects the date of birth of the prosecutrix as 26/5/2005. All the exhibits were deposited in the FSL, Rohini for further DNA examination on 10/6/2022. After the investigation chargesheet has been filed. As per the status report, there is no previous criminal involvement of the accused.