ANKUSH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By the present bail application, the applicant seeks regular bail in FIR No. 850/2021 dtd. 12/7/2021, registered at Police Station Sultanpuri, for offences under Ss. 323/376/498A of the Indian Penal Code, 1860 ('IPC'), Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO') and Ss. 9/10 of the Prohibition of Child Marriage Act, 2006 ('PCM Act').

(2.) It is the case of the prosecution that on 11/7/2021, information was received vide DD No. 160A from Sanjay Gandhi Hospital regarding a minor girl aged 16 years old, being 7 months pregnant. The statement of the victim was recorded on 12/7/2021, wherein she stated that she knew accused/Ankush @ Dalchand since 2020 and they had affectionate feelings towards each other. Their marriage was fixed for 25/11/2020 and 10 days prior to the marriage, i.e. on 14/11/2020, the accused/Applicant took her to Bush Vihar and forcefully established physical relations with her, by threatening her to viral her obscene videos recorded by him without her consent.

(3.) It is further the case the prosecution that they got married on 25/11/2020, however after the marriage of the parties, in December 2020, the victim was forced to consume MTP Pills and she conceived again in March 2021. It is further alleged that the Applicant and his family members started beating the victim and started raising dowry demands. It is alleged that on 11/7/2021, the Applicant and his family members beat the victim, who was pregnant at that time and inflicted injuries upon her, which led to the registration of the subject FIR.