PARAMDEEP Vs. STATE ( GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 02/2018 under Sections 366/376/109 of the IPC read with Section 6 POCSO, Police Station Connaught Place.

(2.) The allegations in the FIR are that the prosecutrix claimed to be aged 17 years and 10 months. It is alleged that she did not like to study so she left her home on 04.01.2018 and thereafter did not return and was staying in Bangla Sahib Gurudwara.

(3.) It is alleged that at about 9 PM on 05.01.2018 after eating langar she was roaming around on the street opposite Bangla Sahib Gurudwara where one boy (petitioner) was following her. It is alleged that they both started talking and thereafter started walking together. After sometime the boy (petitioner) told her that his car was parked at Bangla Sahib Gurudwara parking and both of them thereafter returned.