JAGDISH Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.461/2017 under Sections 354/506 IPC and Section 12, POCSO Act, Police Station Nihal Vihar.

(2.) Allegations against the petitioner are that the petitioner had misbehaved with the prosecutrix, who is aged 15 years. It is alleged that he had undressed himself as well as the prosecutrix and when she shouted, neighbours came and he was apprehended.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that the prosecutrix in her evidence before the Trial Court has not supported the version as recorded in the FIR and her statement under Section 164 Cr.P.C.