BUNTY KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Section 439 Cr.P.C for the grant of regular bail to the petitioner in respect of FIR No.764 dated 21.10.2020 registered under Sections 342, 366-A, 506 and 120-B of the IPC and Section 6 of POCSO Act, 2012 as well as Section 9 & 10 of the Prohibition of Child Marriage Act, 2006 at Police Station City Thanesar, District Kurukshetra.

(2.) Learned counsel for the petitioner submits that the petitioner has been involved in the present case wrongly. Learned counsel for the petitioner further submits that the petitioner and the daughter of the complainant got married and residing together and after their marriage, they have also been blessed with a daughter in the month of March, 2020 and are living happily but in October, 2020, the complainant, who is the mother of petitioner's wife, had filed a complaint on the basis of which, the present FIR has been registered and the petitioner has been arrested without verifying the actual facts. Learned counsel for the petitioner further submits that now, even the complainant has given an application to the police that her complaint was on the account of misunderstanding and she does not want to pursue the same.

(3.) Notice of motion.