LAWS(P&H)-2018-2-232

AJAY Vs. STATE OF HARYANA

Decided On February 19, 2018
AJAY Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The petitioner is seeking regular bail in FIR No. 169 dated 15.6.2017 registered at Police Station Chandimandir, District Panchkula under Sections 506, 363 IPC and Section 6 of POCSO Act, 2012.

(2.) Learned counsel for the petitioner contends that the petitioner is in custody since 27.06.2017 and the prosecutrix and her father have been examined though the father turned hostile with respect to one person. Counsel further submits that the victim had named a number of people and as against the petitioner the allegation was that he had raped her in April, 2017 and thereafter she did not meet him. Counsel further submits that the hymen was micro perforated and the trial Court will have to find out if infact the girl had been molested.

(3.) The State counsel states that the FSL report has not been received.