BAVNEET SINGH ALAGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a petition filed by the petitioner under Sec. 438 Cr.P.C. seeking anticipatory bail in FIR No. 538/2021 under Ss. 354/506 IPC and Sec. 10 of the POCSO Act registered at Police Station Hari Nagar.

(2.) In brief the facts of the case are that on 23/9/2021, a complaint by prosecutrix "A" was marked to SI Krishan Kumar for further necessary action wherein prosecutrix stated that her aunt's boy Bavneet Singh Alagh (Petitioner herein) S/o Sh Ranjeet Singh Alagh R/o R-20, Maszid Road, Jangpura Bhogal, New Delhi, was harassing her for several months for having physical relationship. The prosecutrix alleged that the petitioner has sent threatening messages to the prosecutrix. On 21/3/2021, the petitioner was present at the house of the victim and the same day early in the morning around 6-7 a.m., when everyone was sleeping in the house, petitioner started touching the prosecutrix inappropriately and when she started making noise, the petitioner suppressed her mouth and assured her that he will not do anything in near future. The petitioner also threatened her that if she told anything to anyone then he would kidnap her. On the above said complaint, a case vide FIR No. 538/2021 dtd. 24/9/2021 under Ss. 354/506 IPC and Sec. 10 of the POCSO Act was registered at Police Station Hari Nagar by SI Krishan Kumar and investigation of the case was taken up. On 25/9/2021, statement under Sec. 164 Cr.P.C. of prosecutrix got recorded in the court of Ms Karuna MM, Reliever (West), THC, Delhi, where she corroborated the version of FIR and supported her case.

(3.) A perusal of the previous order sheets would show that the petitioner was granted interim protection on 26/10/2021.