MOHAN SINGH JOGI Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This is an application for grant of bail moved by the present petitioner, who is an accused in FIR No. 793/2018 under Sec. 363/376 IPC and 6 POCSO ACT, registered at PS Jaitpur (South East).

(2.) It is an admitted fact that the prosecutrix had left her house in the midnight. The statement of the prosecutrix has been already recorded before Court. The trial is not likely to be concluded in the near future.

(3.) The petitioner had joined the investigation when the IO asked him to join the same and he has handed over the photographs of his marriage to the IO. The prosecutrix was major, as admitted by herself. Under these circumstances, it has been prayed that the accused/applicant may be granted bail.