VARUN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present case has been heard through video conference.

(2.) This is a petition filed under Sec. 438 Cr.P.C. for the grant of anticipatory bail to the petitioner in case FIR No.36 dtd. 12/4/2021, under Sec. 406 IPC as well as under Sec. 8 and 12 of the Protection of Children from Sexual Offences (POCSO) Act, registered at Women Police Station, District Ambala.

(3.) As per the FIR, which has been attached as Annexure P-l along with the present petition, the same was lodged on the basis of the statement made by the complainant who is stated to be 16 years of age and is studying in 12th Class. As per the FIR, in August 2019 the complainant who is a minor girl of 16 years received a request from Notty Varun (petitioner) on Snapchat which was accepted by her and thereafter, they started talking with each other on mobile phone and developed friendship and started meeting with each other. As per the allegations, thereafter the petitioner started pressurising the complainant to send her photo to him and under pressure, she sent her normal photo and thereafter, the petitioner started pressurising her for her nude and semi-nude photos. On the asking of the petitioner, she had sent her nude and semi-nude photos through Snapchat on the phone of the petitioner. Thereafter, the petitioner started making excuses by saying that he is in need of some money. He took away her gold chain in which pendant of God Shiva was annexed. This all happened in February 2021 and thereafter, the petitioner had also taken away her mobile phone, Guitar and Head Phone on the pretext that he will return it soon but the same was not returned till date and the petitioner used to propose her for marriage. In December 2020, the petitioner took away her on an excuse that he will let her meet his grand-mother and then they went to Sector 10, where one old lady was sitting and there the petitioner left the complainant to meet her and then they returned back. In August 2020, the petitioner took the complainant in a white car at about 7:00 P.M. and kept her in a hotel and molested her (wrongly translated by petitioner the expression 'ched chhar' as eve-teased) and on the next day, the petitioner left her at her house and kept talking to her on phone.