LALIT PASWAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No.720/2023 of PS Shahbad Dairy for offences under Sec. 376/323/328/506 IPC and Sec. 6 of POCSO Act.

(2.) On last date, after addressing partly learned counsel for accused/applicant sought adjournment to obtain instructions as to whether this bail application should be pressed or withdrawn. Today, it is submitted by learned counsel for accused/applicant that her instructions are to press this application. As such, I have heard further submissions of learned counsel for accused/applicant.

(3.) Broadly speaking, according to the prosecution case, the prosecutrix was minor in age when raped and became pregnant. The DNA profiling established the paternity of the child in the womb of prosecutrix as that of the accused/applicant. The prosecutrix supported prosecution case during her testimony in the trial. The trial is at fag end and now only the IO remains to be examined.