NARESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 439 Cr.P.C , 1973 seeking bail in case FIR No. 39 dated 28.01.2017 registered under Sections 363 and 366-A IPC and section 4 of Protection of Children from Sexual Offences Act, 2012 at Police Station City, Narnaul, District Mahendergarh.

(2.) Learned counsel for the petitioner contends that the the petitioner has been falsely implicated in the present case. The petitioner is young boy of 20 years of age, had a love affair. The prosecutrix while appearing as PW-3 has not supported the case of the prosecution. She has stated that she had gone with the accused on her own. It is further contended that the petitioner is in custody since 29.01.2017.

(3.) On the other hand, the learned State counsel opposes the bail application.