SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the third application filed by the petitioner for grant of regular bail in FIR No.79 dtd. 11/12/2019, registered at Women Police Station Rewari, Haryana, under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) There is no medical corroboration of sexual assault. The prosecutrix has been examined-in-chief and, thus, there are no chances of the petitioner trying to influence her, in case he is granted regular bail. The trial is not likely to be completed at an early date as only 7 out of 23 prosecution witnesses have been examined. There is no other case pending against the petitioner and, thus, he may be granted regular bail.

(3.) The first application for grant of regular bail was dismissed by this Court on merits vide order dtd. 29/10/2020. No subsequent fact or conduct of the prosecutrix has been brought to my notice, which may impel me to change my opinion on merits of the case. The petitioner cannot seek benefit of delay in conclusion of the trial since the facts show that he himself is delaying the filing of reply to the application under Sec. 319 Cr.P.C. resulting in non-examination of the prosecution witnesses.