DEVI Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking regular bail in FIR No. 14/2016 under Ss. 366/376/120B/343 IPC read with Sec. 4/6 of POCSO Act. Subsequently, the chargesheet was filed under Ss. 366/376D/343/109/372/328/120B IPC read with Ss. 4 and 6 of POCSO Act registered at PS Civil Lines.

(2.) The case of the prosecution in the status report is that on 14/1/2016, the aforementioned FIR was registered on the basis of the statement of Ms. 'J'. In her statement she alleged that she lived in West Bengal with her mother and one boy, namely, Suraj with whom she was in contact through telephone took her to Mumbai, where he committed sexual assault upon her.

(3.) She further alleged that Suraj then took her to Delhi and kept her in one lady's house, who was later identified as co-accused Sani. Suraj left her there stating that he was going for work and he will come after a month and marry her. Co-accused Sani in her disclosure statement stated that she had wrongfully confined the victim at the instance of Devi @ Jarina (the petitioner herein).