AAKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition that has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No.43 dated 11.05.2018 under Sections 120-B, 328, 366-A IPC and Section 4 of POCSO Act, 2012, registered at Police Station Women, District Panipat.

(2.) Learned counsel for the petitioner contends that the petitioner herein has been into custody in the aforesaid FIR since 12.05.2018. It is submitted that the petitioner has been falsely implicated in the present case.

(3.) It is also contended that challan has been presented and statement of the complainant has been recorded in which she turned hostile and did not support the version of the prosecution, co-accused has been granted bail and conclusion of trial will take sufficient time, therefore, the petitioner is entitled to be enlarged on bail.