MUKHTIAR ALI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner is seeking regular bail in FIR No.60 dtd. 16/1/2017 registered under Ss. 363, 366-A, 302, 201 and 34 of IPC and Sec. 4 of POCSO Act at Police Station Sushant Lok, Gurugram, District Gurugram.

(2.) The case was adjourned on the last date as the State had informed that the witnesses were residents of West Bengal and their whereabouts were to be located.

(3.) Learned State counsel informs that the complainant had been served but earlier she did not appear and they do not have the address of Aarsu. It is also stated that no identification parade was held.