SURJEET KUMAR @ KALU Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 187/2023 of Police Station Prem Nagar for offence under Sec. 363/376 IPC and Sec. 6 of POCSO Act.

(2.) It is extremely unfortunate that neither side is equipped with complete record. Learned APP submits on instructions of IO/SI Monika Singh that the prosecutrix in her testimony supported prosecution case. Testimony of prosecutrix has not been placed on record by the counsel for accused/applicant. But on being called upon to show the testimony from his file, counsel for accused/applicant expresses inability as he has not brought the file. Even from the other side is the same status as the IO/SI Monika Singh has not brought the investigation file.

(3.) In this court, bail matters are taken up on priority basis irrespective of their placement in the cause list in order to ensure speedy disposal of the same. But this is the classic example of delays as both sides are not serious about the matter.