MOHD. RAFAYAT ALI Vs. STATE NCT

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: