MOHIN KHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) All cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the Covid-19 pandemic.

(2.) By this petition, the petitioner seeks the setting aside of the judgments dated 7.4.2020 and 22.5.2020 passed by the Principal Magistrate, Juvenile Justice Board, Yamuna Nagar, and the Additional Sessions Judge, Yamuna Nagar, respectively; with a further prayer made that he may be released on bail 'in the context of' FIR no.88 dated 18.2.2020, registered at Police Station Farakpur, District Yamuna Nagar, alleging therein the commission of an offence punishable under Section 365 of the IPC (with Section 376-AB of the IPC and Section 4 of the Protection of Children from Sexual Offences Act, 2012 having been added later on).

(3.) Learned counsel for the petitioner submits that the petitioner is 14 years old and has been in custody for the past 6-1/2 months, with the prosecutrix having been 15 years old at the time of the alleged commission of the offence.