AVDESH Vs. STATE

JUDGEMENT

(1.) An application bearing number CRL.M.A. 23978/2022 has been filed for early hearing of the present bail application. In view of the grounds explained, the bail application has been taken up for hearing.

(2.) Present application has been filed under Sec. 439 Cr.P.C. for grant of regular bail in case FIR No.0391 dtd. 24/5/2022 registered under Sec. 354 IPC and 8 POCSO Act at PS Prem Nagar.

(3.) The facts in brief are that on 22/5/2022 at about 11 a.m., when the complainant was on way to her sister-in-law's house, the applicant asked the complainant to come inside and make chapatti for him as he was alone at his home. Allegedly, as soon as the complainant entered the house of the applicant, the applicant locked the door, grabbed the complainant in his arms and kissed her on her neck. The applicant also allegedly tried to lift the frock of the complainant. When the complainant shouted for help, applicant tried to cover her mouth with his hands. However, on hearing her daughter's cry, the mother of the complainant rescued her.