MOHD RAFI Vs. STATE

JUDGEMENT

(1.) The present petition is filed under Sec. 439 of the Code of Criminal Procedure, 1973 (CrPC) seeking grant of regular bail in FIR No. 973/2022 for offences under Sec. 376 of the Indian Penal Code, 1860 (IPC) and Ss. 4 & 6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act) registered at Police Station Mangol Puri.

(2.) It is alleged that on 28/7/2022, at around 3:00 p.m., when the prosecutrix was returning home with her sister's children, the applicant forced the children outside the lift and thereafter made forceful relations with the prosecutrix.

(3.) It is further alleged that on the next day, that is, 29/7/2022, when the prosecutrix was alone at home, the applicant came and made forceful relations with the prosecutrix again and afterwards also threatened the prosecutrix of dire consequences if she told anyone about the incident. The applicant was thereafter arrested on 15/8/2022.