AMAN SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) In furtherance of last order, status report was filed.

(2.) I have heard learned counsel for accused/applicant and learned prosecutor assisted by the IO/SI Meetu Yadav.

(3.) The accused/applicant seeks anticipatory bail in case FIR No. 174/2025 of PS Sangam Vihar for offence under Sec. 376 IPC and Sec. 6/21 POCSO Act. Broadly speaking, the allegation against the accused/applicant, as unfolded through the FIR lodged by the prosecutrix is as follows. The prosecutrix is residing with her maternal uncle while her mother is residing separately in Gurgaon. The prosecutrix claims herself to be minor in age and developed friendship with the accused/applicant who is a friend of her maternal uncle. The accused/applicant assured to get married with the prosecutrix once she attained age of majority. Under the false promise of getting married, the accused/applicant developed physical relations with the prosecutrix, which led to her pregnancy. Initially, the prosecutrix did not disclose about her pregnancy to anyone but in the month of December, 2024, on developing stomachache when she was taken to hospital, the doctor disclosed her pregnancy to her maternal grandmother. When the prosecutrix spoke with the accused/applicant over phone, he refused to get married with her and even denied his being father of the child in her womb. Thereafter, the accused/applicant blocked her phone number. After delivery of her child, the prosecutrix shifted to her mother in Gurgaon. Ultimately on 17/3/2025, the prosecurix lodged a written complaint which was registered.