SANJEEV KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present application is filed by the applicant seeking regular bail in FIR No. 645/2023 dtd. 25/9/2023, registered at Police Station Binda Pur for offences under Ss. 376/506 of the Indian Penal Code, 1860 ('IPC') and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act').

(2.) The FIR in the present case was registered pursuant to a complaint made by the victim, wherein, she alleged that the applicant used to visit the house of the victim for home tuitions and used to touch her inappropriately.

(3.) It is alleged that when the victim was 15 years of age the applicant threatened the victim and forced her to marry her. It is alleged that victim thereafter out of fear convinced her mother for marriage, whereafter, the applicant and the victim got married on 15/4/2019.