VIRENDER Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The petitioner seeks regular Bail in case FIR No. 258 of 2014 under Sections 363/376 of the IPC Police Station Rajouri Garden, New Delhi.

(2.) The Charge sheet was filed additionally under Section 4 of POCSO Act. It is informed that the charge has been framed under Section 6 of POCSO.

(3.) The allegations against the petitioner are that the prosecutrix, who claimed to be aged about 10 years, in the evening at 6.00 PM, had gone to purchase some eatables. The petitioner is alleged to have dragged her into a park and then committed penetrative sexual assault against the prosecutrix.