SAGAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present application is filed seeking grant of regular bail in FIR No. 1016/2022 dtd. 2/10/2022 registered at Police Station Subhash Place for the offences under Sec. 376 of the Indian Penal Code, 1860 ('IPC') and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO').

(2.) Succinctly stated, FIR in the present case was registered pursuant to a complaint made by the minor victim. It is alleged that on 2/10/2022, the victim was sitting with her uncle and siblings at a tea shop, whereafter she went to urinate between the wall of a nearby school and a car. It is alleged that while the victim was urinating, the applicant came from behind her, held her mouth and inserted his finger in her private part. It is alleged that thereafter, the victim started screaming, pursuant to which her uncle arrived at the spot along with other people who apprehended and beat the applicant. It is alleged that thereafter, the mother of the victim arrived at the spot and called the police.

(3.) The learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present case.