VARUN ARYA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Cr.P.C. seeking regular bail in connection with FIR No. 64/2023 under Ss. 376/506 IPC and Sec. 6 of POCSO Act, registered at P.S. K.N. Katju Marg, Delhi.

(2.) The case of the prosecution is that Ms. 'G' (mother of victim) made a complaint on 1/2/2023, alleging that she had started living separately from her husband (the petitioner/accused herein) w.e.f. April, 2019.

(3.) When the complainant left her matrimonial house, both her children, a minor son and a minor daughter, were residing with their father i.e. the petitioner herein. On 12/5/2019, her daughter (victim) left her father's house and shifted with her mother in the rented accommodation, wherein her mother was residing. When the victim left the petitioner's house, the petitioner / accused would visit the complainant's rented accommodation in the absence of the complainant, to meet their daughter.