(1.) The present petition has been filed under Sec. 439 CrPC seeking regular bail in connnection with FIR No.21/2021 under Secction 376 IPC and Sec. 4/6 of POCCSO Act registered at Police Station Ranjit Nagar.
(2.) The brief facts of the case are that a statement was made by the prosecutrix whereein she alleged that she was in a relattionship with the petitioner for the past two years. The petitioner called her and took her to a room in East Patel Nagar at his friend's house and established physical relationship with the victim against her wishes. The prosecutrix, who was minor at that time became pregnant and the child had to be aborted, this led to the registration of the aforesaid FIR.
(3.) The learned counsel for the petitioner invites the attention of the Court to the statement of the victim dtd. 23/1/2021 recorded under Sec. 164 CrPC to contend thhat the victim has clearly stated in her stateement that she had voluntarily established physical relationship with the petitiioner. He submits that in yet another statement of the victim recorded under Sec. 164 CrPC, she has stated thaat she does not want any case against the petitioner and wishes to marry the petitioner.