RANJEET SINGH Vs. STATE OF H P

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Crimial P.C. seeking regular bail in case FIR No. 31 of 2017 dated 18.12.2017 registered at Mahila Police Station Baddi under Sections 354 (A) (1) and 506 Penal Code and Sec. 10 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as POCSO Act).

(2.) Status report stands filed and record has also been perused.

(3.) Prosecution case is based upon the information supplied by the victim to her mother, resulting into registration of case against the accused under POCSO Act for outraging the modesty of seven years old victim by calling her in his house on the pretext to bring 'Biddi' (smoking material) after giving her Rs.10.00.