ASLAM Vs. THE STATE GNCT OF DELHI

JUDGEMENT

(1.) Mr B.M.Shukla, Advocate, enters appearance for the petitioner and files his Vakalatnama. The same is taken on record.

(2.) Petitioner seeks regular bail in FIR No.0123/2017 initially registered under Section 363 IPC. Subsequently, chargesheet has been filed under Section 363/376 IPC & Section 6 of the POCSO Act, Police Station Anand Parbat.

(3.) Learned counsel for the petitioner submits that the statement given by the prosecutrix under Section 164 of the Code of Criminal Procedure (Cr.P.C.) as evidenced from the chargesheet is that she had voluntarily accompanied the petitioner as she wanted to marry the petitioner. It is contended that she has categorically stated that no physical relationship was ever established with the petitioner.