SAMANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition for grant of regular bail to the petitioner in case FIR No. 112 dated 25.05.2019 under Sections 363/366-A/34 IPC registered at Police Station Bahin, Palwal, Haryana. (Challan presented under Sections 363/366-A/34 IPC and Section 4 of POCSO Act, 2012).

(2.) Per FIR, petitioner along with others enticed the daughter of complainant. She was a minor at the time of occurrence.

(3.) Learned counsel for the petitioner contends that petitioner has been falsely implicated in the case. Matrimonial alliance of the prosecutrix was fixed with the petitioner in October, 2017. However, in 2019, father of the prosecutrix had a fight with the father of petitioner over some issue and he did not want to go ahead with the marriage.