VAKEEL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since, both these regular bail applications by accused/petitioners-Vakeel and Raja have come about in the same very FIR, thus, both these petitions are taken up and disposed off together.

(2.) This order shall dispose off two regular bail applications under Section 439 Cr.P.C in a case bearing FIR No.276 dated 09.05.2019 filed under Sections 452 and 120-B of the Indian Penal Code and Section 8 of the POCSO Act, 2012 registered at Police Station Quila, District Panipat, Haryana.

(3.) The present case has been got registered by mother of the minor girl, aged around 13 years, alleging that both the accused/petitioners-Vakeel and Raja trespassed into their house on the intervening night of 08th/9th May, 2019 and in the house where the minor girl was sleeping, the accused/petitioners under the influence of liquor have molested the complainant's daughter leading to the registration of the present case and arrest of the accused/petitioners-Vakeel on 10.05.2019 and Raja on 09.05.2019.