VIPIN SINGH Vs. STATE

JUDGEMENT

(1.) An application has been preferred on behalf of the petitioner under Sec. 439 Cr.PC for grant of regular bail in FIR No. 118/2021 under Ss. 363/366/376/506 IPC read with Sec. 6 of the POCSO Act, 2012 registered at Police Station Neb Sarai.

(2.) A copy of the petition be supplied to the learned counsel for the prosecutrix, as prayed.

(3.) Learned counsel for the petitioner has claimed that the age of the prosecutrix as per the copy of the Aadhar Card in his possession is 7/3/2001 and as such, she was a major on the alleged date of incident. Reliance is also placed upon the PAN Card as well copy of the voter I.D. Card issued to the prosecutrix.