ROHIT SRIVASTAVA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present application under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC') seeks grant of regular bail in case FIR No. 71/2019, under Ss. 376/377/328/506 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'POCSO').

(2.) The present case was registered on 17/2/2019, on the complaint of the prosecutrix, wherein it was alleged that the prosecutrix, an eight-year-old minor, was sexually assaulted by the applicant on various occasions.

(3.) The facts of the present case, as stated in the status report, authored by Inspector Sanjay Neolia, SHO, P.S. New Ashok Nagar, dtd. 26/8/2022, are as under: