ANKIT LAKRA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 370/2023 of Police Station Pul Prahlad Pur for offence under Sec. 376 IPC and Sec. 6 of POCSO Act.

(2.) In furtherance of last order, DHCLSC appointed a legal aid counsel to represent the prosecutrix. I have heard learned counsel for accused/applicant and learned APP for State as well as learned DHCLSC counsel for the prosecutrix.

(3.) Broadly speaking, FIR against the accused/applicant was registered on the statement of the prosecutrix in which, she disclosed her age as 17 years and stated that she knew her neighbour Ankit (the accused/applicant), with whom she developed friendship, and they established physical relations at their homes repeatedly, but she did not disclose about the same to anyone; that later in the month of April 2023, she went to the home of the accused/applicant and there also, she voluntarily had sexual relations with the accused/applicant and she got pregnant. It is only in November 2023, when she developed stomach ache, that her mother took her to the hospital where she gave birth to a child. After stating those facts in the FIR, the prosecutrix also stated in the FIR that the accused/applicant had falsely promised to get married with her to make physical relations.