RAHUL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Rahul Kumar-petitioner is seeking regular bail in the case bearing FIR No. 7 dtd. 5/2/2021, under Ss. 376 IPC and Sec. 4 of POCSO Act, 2012, registered at Police Station Narot Jaimal Singh, District Pathankot.

(2.) Briefly, the case has been registered on the statement of the mother of the victim alleging that on 2/2/2021 at about 11:30 AM, she returned back from the school where she was working as Class-IV employee and the victim informed her that Rahul Kumar son of Parshotam Lai committed rape upon her while she was working in the kitchen.

(3.) Learned counsel for the petitioner contends that the petitioner is in custody since 5/2/2021, is not involved in any other case and furthermore, during the course of trial, the victim has not identified the petitioner.