RAM PRASAD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C for grant of regular bail in case FIR No. 431/2019 U/s 323/341/354/506/34 IPC and Sec. 10 of POCSO Act registered at Police Station Khyala.

(2.) In brief the facts of the case are that the present FIR was registered on the basis of the complaint of complainant "M" in which she alleged that petitioner had illegally occupied her property. She further alleged that on 18/12/2019, in the evening, when she was standing at her door, petitioner assaulted to outrage her modesty. She further alleged that petitioner told her that he would undress her as he had done previously the same with Sardar's women in 1984. After that petitioner did hair cut (Kesh of Juri) of complainant's son namely "J" aged 6 years.

(3.) In the meanwhile other family members of petitioner namely Pinki, Geeta and Somwati came and attacked upon the complainant's daughter, mother-in-law and her neighbour Priyanka with sticks and beaten them. After the registration of the case the investigation went underway and petitioner was arrested at the instance of the complainant and sent to J.C. During the course of investigation statement U/s 164 Cr.P.C. of complainant and her son master "J" was got recorded.