MANJU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in FIR No.200 dated 03.12.2018 under Sections 363, 366-A, 120-B of IPC and Section 6/16 of POCSO Act, registered at Police Station Garhi, District Jind.

(2.) Learned counsel for the petitioner contends that the petitioner has been falsely implicated in the instant case inasmuch as her name came into the picture only on the disclosure statement of co-accused Balraj.

(3.) It has further been submitted that the prosecutrix had made contradictory statements qua the role of the present petitioner in the entire occurrence in her statement under Section 164 Cr.P.C. and in her statement before Child Welfare Committee. It has also been contended that the petitioner alongwith her 9 month old infant was arrested on 02.02.2019 i.e. almost one year back. Hence, she may be extended the concession of bail.