AMARJEET PANDEY Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner seeks regular bail in case FIR No. 10 of 2017 under Sections 377 of 506 IPC read with Section 6 POCSO Act, 2012. The petitioner is in judicial custody since 16.01.2017.

(2.) The petitioner was taken in custody, consequent to an FIR registered on 15.01.2017, on the complaint of one Ram Manohar Sharma, who had alleged that he was a resident of the Ashram of one Swami Santosh Anand and in that Ashram, there was also a male child of six years of age.

(3.) The FIR alleges that on 14.01.2017, the complainant found the child crying and on enquiry, the child confided in him that the petitioner and other Co-accused had done unnatural sex with him a day prior and many times prior to that.