DEEPAK Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No. 194/2018 under Sections 376 of Indian Penal Code and Section 67A of Information Technology Act and Section 6, 15 & 21 of POCSO Act, Police Station Inder Puri. Petitioner is charged only under section 67A Information Technology Act.

(2.) The allegations against the petitioner are that the petitioner had witnessed the sexual assault by main accused in the subject FIR, recorded the incident on his cell phone and caught hold of the main accused and thereafter with the help of other persons handed over him to the police. The allegations against the petitioner are that he has recorded the incident and thereafter forwarded the same to some other individuals.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated of having forwarded the video to other individuals. He submits that Petitioner had recorded the video for the purpose of apprehending the main accused and has himself handed the accused over to police with the help of others.