ASHOK SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present application has been under Sec. 439 Cr.P.C filed for bail in case arising out of FIR No. 0524/2022, dtd. 8/8/2022 under Sec. 376/366/506/328 IPC and Sec. 6 of the POCSO, P.S. Khajuri Khas, North-East, Delhi.

(2.) The supplementary chargesheet was filed by the investigating officer in respect to the accused petitioner/Ashok Singh wherein he concluded that the place of offence was in his possession and during the period of offence he did not maintain any record of visitors, visiting his hotel situated at Sarai Kale Khan in Delhi.

(3.) The petitioner is in custody since 5/3/2023 admittedly the only material against the petitioner as surfaced in the supplementary charge sheet is as follows:-