ANWAR ALI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. and perused the record.

(2.) The present application under Sec. 439 Cr.P.C. has been filed seeking bail in Case Crime No.182 of 2020, under Ss. 363, 366, 376 IPC, Sec. 3/5 POCSO Act, Police Station Mahrua, District Ambedkar Nagar.

(3.) Accused-applicant is a married man. He practices Muslim religion. He introduced himself trough social media to the prosecutrix as 'Raj'. He got the prosecutrix entangled in his false love web. He enticed away the prosecutrix, aged around 13 years, on 13/3/2007. However, the medical age of the prosecutrix has been determined to be 16-17 years. Even as per the educational testimonials, age of the prosecutrix was 16 years.