MANOJ KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present application has been filed seeking grant of bail in case FIR No. 377/2022 under Ss. 363/354A IPC read with Sec. 10 of POSCO Act registered at PS Govind Puri, New Delhi.

(2.) Learned counsel for the petitioner submits that the present FIR has been lodged on account of the previous enmity between the families. Learned counsel for the petitioner submits that as per the MLC on record there was no penetration and that except legs, no other part of the prosecutrix/victim was touched.

(3.) Learned counsel for the petitioner submits that the accused is in custody since 30/6/2022 and since the charge-sheet has already been filed and the trial may take a long time therefore, the petitioner may be admitted to bail.