VARUN KUMAR SINGH Vs. STATE (SHO RAJINDER NAGAR)

JUDGEMENT

(1.) The present petition has been filed on behalf of the petitioner under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) seeking regular bail in connection with FIR No. 357/2023 dtd. 12/8/2023 registered under Ss. 363/366A/376 of the Indian Penal Code, 1860 (IPC) and Sec. 4 of the POCSO Act, 2012.

(2.) The case of the prosecution, as borne out from the chargesheet dtd. 10/10/2023 and the status report dtd. 22/8/2025, is that on 12/8/2023, a PCR call vide DD No. 38 was received from the complainant. Thereafter, a case was registered upon the statement of the complainant, who alleged that his daughter (hereinafter, 'the prosecutrix'), aged about 141/2 years, at around 11:00 AM went behind the Ganga Ram City Hospital to get tea, from where she was taken away by the petitioner, who also happens to be a friend of the prosecutrix.

(3.) During the course of investigation, the prosecutrix and the petitioner were traced to Hotel Taj King Residency, Agra, Uttar Pradesh on 18/8/2023. Subsequently, both the prosecutrix as well as the petitioner were brought back from Agra to PS Rajinder Nagar, Delhi.