NEKPAL SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Present petition has been filed for anticipatory bail in case FIR No. 848/2021 dtd. 31/12/2021, P.S. Kalkaji, U/s 363/366A and 376 IPC and U/s 6 POCSO.

(2.) Learned counsel appearing for the petitioner submits that the petitioner is around 62 years of age and is a practicing advocate at Badayun. Learned counsel submits that in fact the petitioner in the capacity of advocate has merely given the legal advice to co-accused Raju and the prosecutrix. It has been submitted that as per his instruction the Raju and the prosecutrix have already got married and are living together.

(3.) Learned counsel further submits that in pursuance of the directions of this Court the petitioner has been joining the investigation. It has further been submitted that, therefore, the petitioner may be admitted to bail.