STATE GNCT OF DELHI Vs. BALJEET SINGH

JUDGEMENT

(1.) State has filed this petition impugning order dated 25.05.2017, whereby, the Trial Court has discharged the respondent of the offence punishable under Section 12 POCSO.

(2.) Subject FIR was registered on the complaint of the prosecutrix alleging that the respondent accused was her first cousin and they were also friends. The prosecutrix at the time of the registration of the FIR was aged 17 years and 4 months. It is alleged that they used to talk over the phone and respondent had stated that he had recorded some conversation with her, because of which, she stopped talking to him.

(3.) It is contended that thereafter he tried to contact her and asked her as to why she was not talking to him. Subsequently, he is alleged to have threatened her that if she did not resume their conversation, he would upload the recordings on some social media.