RAFAYAT ALI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present application filed under Sec. 483 read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 "BNSS" (erstwhile Sec. 439 and Sec. 482 of the Code of Criminal Procedure, 1973 "CrPC" respectively) seeks regular bail in proceedings arising from FIR No. 0415/2024 dtd. 17/5/2024, registered at P.S. Bhalswa Dairy, under Ss. 376 and 313 of the Indian Penal Code, 1860"IPC" and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 "POCSO Act"

(2.) Briefly, the case of the prosecution is as follows:

(3.) Counsel for the Applicant seeks grant of bail on the following grounds: