OSAMA JAVED Vs. STATE

JUDGEMENT

(1.) The present application has been filed under Sec. 439 Cr.P.C seeking grant of regular bail in FIR No. 361/2022 under Ss. 354/354(D)/356/379/506 IPC and Sec. 12 POCSO registered at PS Jamia Nagar

(2.) Brief facts of the case are that the present FIR No. 361/2022 under Ss. 354/354(D)/356/379/506 IPC and Sec. 12 POCSO registered at PS Jamia Nagar was lodged on the statement of prosecutrix A wherein it was alleged that the petitioner was stalking and harassing her and he used to stand in the way of the complainant and was putting pressure on the victim for talking to her.

(3.) It was further alleged that the petitioner extended threats to throw acid on her if she would not talk to him. Complainant alleged that on 30/8/2022 at about 02:00 PM when the complainant reached at her coaching centre ACME carrier point, Nafees Road Batla house, Jamia Nagar, New Delhi the petitioner was already present on the stairs and caught hold of the complainant's hand and on being objected, the petitioner misbehaved and snatched her mobile phone and ran away.