MOHIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant petition the petitioner is seeking regular bail in FIR No. 104 dated 25.05.2017, registered under Sections 305, 120-B 452, 34 IPC and Section 12 of POCSO Act, Police Station Sanoli, District Panipat.

(2.) Counsel for the petitioner contends that the petitioner is in custody since 20.05.2017 and he was not named in the FIR. The counsel further submits that he was named by the co-accused as the person who was standing outside.

(3.) The State counsel urges that though the petitioner was not named in the FIR and it was the other Mohit who had entered the house to meet the victim but the main accused named Mohit who was in constant touch with the petitioner, who was standing outside and guarding the house and they have taken out the call records to show that there were constant calls around 11:00 PM.