CHANDRA MOHAN KHANDELWAL Vs. STATE

JUDGEMENT

(1.) This is a petition filed by the petitioner under Sec. 438 Cr.P.C. seeking grant of anticipatory bail in case FIR No. 529/2021 under Ss. 354 IPC, under Sec. 8 of POCSO Act, under Sec. 3/4 Child Labour Act and under Sec. 79 JJ Act registered at Police Station: Moti Nagar.

(2.) The briefly stated facts of the case are that the present FIR was registered on the statement of prosecutrix 'J' on 29/8/2021, wherein she alleged thatshe was working along with her mother and brother at Home Sajawat Showroom where her petitioner/boss used to molest her.

(3.) It is submitted that the Interim protection was granted by this Court vide order dtd. 1/10/2021 which is continuing till date. IO has stated that the charge sheet has already been filed and the petitioner had joined the investigation as and when directed.