SONU Vs. STATE

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 CrPC seeking regular bail in FIR No. 282/2022 under Sec. 376, 323, 506 IPC and Sec. 6 POCSO Act, registered at Police Station Sangam Vihar, New Delhi.

(2.) The FIR was registered at the instance of prosecutrix alleging that the petitioner has cheated the prosecutrix on the pretext of marriage. When the prosecutrix was 16 1/2 years old, the petitioner/accused, who belongs to her village, eloped with her promising to marry her and took her to Sangam Vihar Delhi. Her parents registered a case vide FIR No. 215/2019 U/s 363/366A IPC at PS Sadar, Sonipat, Haryana. In her statement u/s 164 Cr.P.C, she stated that she had not eloped with the petitioner/accused. Hence, a cancellation report was filed. At that time, the prosecutrix was a minor and didn't want to go with her parents, so she was sent to Bal Gram, Shelter Home.

(3.) On 09/09/2019, prosecutrix fled from Bal Gram Shelter Home allegedly on the directions of petitioner/accused and met him. Another FIR No. 357/2019 under Sec. 346 IPC registered at PS Rai, Sonipat, Haryana in this regard.