LAWS(P&H)-2020-6-26

ROHIT Vs. STATE OF HARYANA

Decided On June 18, 2020
ROHIT Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) All the 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, filed under the provisions of Section 439 of the Cr.P.C., the petitioner seeks the concession of bail, upon FIR no.48, dated 24.02.2020, having been registered at Police Station Murthal, District Sonepat, against him, alleging therein the commission of offences punishable under Sections 363, 366A and 376 of the IPC, read with Section 4 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Pursuant to the order of this court dated 10.06.2020, Mr. Chahar, learned DAG, Haryana, submits that as per his instructions (with a reply of the DSP also filed, though the paper-book has not been supplied to the Bench by the Registry), it has been determined from the Registrar, Births and Deaths, that the date of birth of the victim is 02.09.2001, thereby making her 18 years and about 5 months old on the date of the occurrence, and that no child was born to her parents in the year 2002. He further submits that it has also been determined that the alleged victim is living in the house of the petitioner even today, with her being pregnant.