SONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed present petition under Section 439 Cr.P.C. seeking regular bail in FIR No.117 dated 26.04.2019 (wrongly mentioned as 13.02.2019 in order passed by Ld. ASJ, Palwal Annexure P-8) under Sections 376D, 450 and 506 IPC & 6 of POCSO Act, 2012 registered at Police Station Hassanpur, District Palwal.

(2.) Learned counsel for the petitioner states that the petitioner is in custody since 27.04.2019 and the trial is not likely to be concluded in near future.

(3.) Pursuant to the previous order dated December 17, 2019, learned State counsel has produced a copy of the DNA report in Court, which is taken on record. She states that the DNA profile of seminal stains is not matching with the DNA profile of the petitioner.