MOHD.NIYAZ ALAM Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 438 of the Cr.P.C. for grant of anticipatory bail to the petitioner in FIR No.212/2015 under Sections 363/366/376 of the Indian Penal Code, 1860 and Section 6 of the Protection of Children from Sexual Offences (POCSO) Act, 2012, registered at P.S. Anand Vihar Railway Station.

(2.) The brief facts of the case as per the status report are as under:

(3.) Learned counsel for the petitioner submitted that the investigation is complete and the victim had married the accused and they are now living together.