RAHIS Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No.270/2017 under sections 377/34 IPC read with section 6 of the POCSO Act, Police Station Vijay Vihar.

(2.) The allegations in the FIR are that the co-accused had committed an offence under section 377 IPC against the complainant 3-4 months ago and repeated the same one day before the date of the complaint. At the time of making the complaint, it was further alleged that the petitioner had also committed the same offence against the complainant about one month ago.

(3.) The statement of complainant/victim has been recorded before the Trial Court. He has reiterated his averments in the FIR. However, he has stated that he was threatened by the co-accused not to make any complaint insofar as the offence committed by the co-accused is concerned.