UMESH KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) By this application filed under section 438 of Cr. P.C., the petitioner seeks anticipatory bail in a case registered vide FIR No.0286/2016 under Section 354-D/509 of IPC and Section 12 of POCSO Act, at Police Station Ranhola, Delhi.

(2.) The present case is registered on the complaint of one Ajay Jaiswal, stating therein that the petitioner had molested and hurled filthy language to his daughter Jhanvi (aged 7 years).

(3.) The petitioner has applied for anticipatory bail which was rejected by learned Additional Sessions Judge, vide order dated 25.10.2016 and 10.11.2016. Learned counsel for the petitioner contended that the application for anticipatory bail was rejected by the learned Additional Sessions Judge without considering the report of the Investigating Officer dated 05.11.2016 to the effect that "alleged Umesh and his father have been examined in the present case. But they have denied the allegations leveled upon them."