PRAMOD KUMAR Vs. STATE

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. 576/2020 U/s 363/376D/323/325 IPC and Sec. 4/6 of POCSO Act registered at Police Station Ambedkar Nagar.

(2.) Briefly stated, the facts of the case are that the present FIR was registered on the statement of victim "M" age-12 years. The victim in her statement alleged that her mother was working in the office of accused Pintu. She further alleged that on 27/8/2020, accused Dinesh @ Pintu along with his two friends came at Dakshinpuri at victim's house in his car to pay rent/salary to her mother. After that, victim asked accused Pintu for shopping of some clothes from Madangir market.

(3.) Victim in her statement further alleged that accused Pintu offered her a seat in his car and despite taking her to Madangir market they all three took her to a hotel in Faridabad, where they booked two rooms and entered in her room one by one and all touched her body and breast and made physical relations with her against her wish. Thereafter at about 8:30 PM they left her near her house at Dakshinpuri. She stated that she don't know the name and address of two co-accused persons, but can identify them.