RAMAN Vs. STATE OF M. P.

JUDGEMENT

(1.) This first application under Sec. 438 of CrPC has been filed for grant of anticipatory bail.

(2.) The applicant apprehends her arrest due to issuance of perpetual warrant of arrest in Criminal Case No.1129/2014 (R.C.T.) pending before the Fourth Additional Sessions Judge, Bhind for offence punishable under Ss. 195, 199, 211 of IPC.

(3.) It is submitted by the counsel for the applicant that on the report lodged by the applicant, a criminal case was registered for offence under Ss. 363, 366(a), 376(2)(n) of IPC and Sec. 5(L) of Protection of Children from Sexual Offences Act, 2012 (in short "POCSO Act"). However, the prosecutrix has turned hostile and, accordingly, this Court by order dtd. 8/9/2017 passed in M.Cr.C. No.7718/2017 had granted permission to prosecute the applicant. It is submitted that since the applicant was minor, therefore, she is entitled for protection of the provision of Sec. 22(2) of the POCSO Act.