JOGENDER KUMAR Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.0769/2018, under Section 12 POCSO & 506 IPC, registered at Police Station Bindapur.

(2.) The allegations against the petitioner made by the prosecutrix in the FIR are that the petitioner had caught the wrist of the prosecutrix and was inquiring about the address of her co-student and when she declined to divulge the address, he is alleged to have caught hold of her neck and thereafter threatened her. She thereafter ran away from the spot.

(3.) Learned counsel for the petitioner submits that from the bare reading of the FIR, no offence under 'The Protection of Children from Sexual Offences Act' (POCSO) is made out and there is no sexual assault. Further it is contended that the subject FIR has been lodged to implicate the petitioner as there is dispute between the petitioner and the father of the prosecutrix and the petitioner was earlier also falsely implicated.