PARVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 439 Cr.P.C. is for grant of regular bail to the petitioner in case FIR No. 34, dtd. 9/4/2019, under Ss. 354, 354-A, 354-D, 506 IPC and Ss. 8, 10 and 12 of POCSO Act, registered at Police Station Women Sirsa, District Sirsa.

(2.) Learned counsel for the petitioner has argued that the aforesaid FIR has been registered at the behest of the victim, aged about 17 years of age, who has appeared in 10th class examination. As per the FIR, the petitioner is maintaining illicit relations with her mother for the last about 2 years and for the last 5-6 months, he has been harassing and disturbing the victim and asked as to why, she has disclosed his relationship with the mother of the victim to her father. On 8/4/2019 when the victim was going to the house of her uncle, during the way, the petitioner had caught hold of the hand of the victim with bad intention and stated that in case she disclose this to her father or any other family member, then he will do the same thing with her which he used to do with her mother. Learned counsel has further argued that FIR has been registered though on behalf of the victim, but through her father as they suspect that the petitioner is maintaining illicit relations with the mother of the victim. Otherwise, the petitioner is in custody since 15/4/2019 and only the allegation against the petitioner is that he caught hold the hand of the victim with a bad intention. Trial is not likely to be concluded in near future.

(3.) Learned State counsel, on instructions from ASI Manju Bala, has argued that victim is about 17 years of age. The allegations against the petitioner are serious as he had caught hold the hand of the victim, who is student of 10th class.