TAYYUB Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest for teasing and molesting a minor child, has come up before this Court seeking regular bail.

(2.) As per Para 10 of the bail petition, the petitioner has no criminal antecedents.

(3.) Briefly, the allegations against the petitioner are that on 22/7/2021, the Assistant Sub-Inspector was patrolling at Akera Chowki, Nuh in his jurisdiction. At that time, the complainant along with the victim handed over written complaint to him. The informant alleged that he is a driver and has two sons and three daughters. On that day i.e. 22/7/2021, when his younger son (name withheld) aged 13 years returned home then there were red marks on his right cheeks and nose. On enquiry, the victim told his father that the petitioner took him on his motor-cycle, bought chips for him and after that he took him to a forest. Subsequently, he kissed him on his cheeks and nose and did wrongful acts with him and thereafter he dropped him back to the village. Based on these allegations, the Police registered the FIR mentioned above. The police conducted the medical examination of the victim and got statement recorded under Sec. 161 of Cr.P.C. Subsequently, the police arrested the petitioner.