RIPUL SHARMA Vs. THE STATE

JUDGEMENT

(1.) This is the second bail application moved by the accused/applicant in FIR No.382/2019 registered under Sec. 363/376 IPC and Sec. 4 of the POCSO Act at PS Baba Haridas Nagar.

(2.) The petitioner is stated to be in custody since 18/8/2019. His first bail application before this Court was dismissed vide order dtd. 3/3/2020.

(3.) The bail has been prayed on the ground that the investigation is complete and charge sheet stands filed, so, the petitioner is not required for any further investigation; as per the locations shown in the CDR, the petitioner has not gone to any restaurant in Bahadurgarh; even as per the MLC, the prosecutrix was not subjected to any sexual assault; the FIR was registered at the instance of the family members of the prosecutrix; the petitioner is stated to be an M.Sc. in Horticulture and is an employee in Delhi; he has clean antecedents; the applicant also undertook to not misuse the liberty of bail and to not tamper with the evidence in any manner.