RAHUL @ GOLU Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 373/2018 under Sections 354/354-B/509/506/323/34 of the Indian Penal Code, 1860 and Section 12 of POCSO Act registered at Police Station Harsh Vihar.

(2.) The allegations in the FIR are that the complainant used to go for Harsh Vihar for taking her computer classes and while she was returning from her classes, the petitioner along with co-accused are alleged to have teased her, abused her, used filthy language and beaten her on account which she sustained injuries. Subsequently, on returning home she drank acid.

(3.) Mlc of the complainant was conducted on 15.06.2018. As per the MLC, there were no visible external injury. Apart from the noting in the MLC about what was informed, there is nothing mentioned about injury and the effect of drinking acid.