KHUSHAL SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition filed by the petitioner under Sec. 438 Cr.P.C. seeking anticipatory bail in case FIR No. 486/2023 under Ss. 354/ 354A/ 354D/509 IPC and Ss. 8/12 of POCSO Act registered at Police Station Amar Colony.

(2.) In brief the facts of the case are that on 17/11/2023 at 08:30 P.M the victim went to lskcon Temple and when she was returning from the temple, she saw accused (Petitioner herein) who made inappropriate gestures towards her and winked at her. Thereafter, the victim went to confront and scold him, the petitioner pressed her chest and ran away from the spot. Subsequently, FIR No. 486/2023 under Ss. 354/ 354A/ 354D/509 IPC and Ss. 8/12 of POCSO Act was registered at Police Station Amar Colony.

(3.) I have heard the learned Sr. counsel for the petitioner, learned APP for the State assisted by learned counsel for the victim and perused the status report filed by the State.