(1.) Petitioner seeks regular bail in FIR No.255/2017 under Sections 354D/323/341 IPC & Section 12 of POCSO Act.
(2.) Learned counsel for the petitioner submits that petitioner has been falsely implicated.
(3.) As per the allegations in the FIR, the petitioner is alleged to have stalked the complainant and followed her on the said date, i.e. on 07.11.2017 at about 5.15 in the evening.