(1.) Heard learned counsel for the parties. Apprehending their arrest in connection with Bhandariya P.S. Case No. 89 of 2022 instituted under Ss. 376, 506 and 34 of the Indian Penal Code and Sec. 6 of POCSO Act, the petitioners have moved this Court for grant of privilege of anticipatory bail.
(2.) As per FIR, allegation is that the son of petitioner No.4 namely Anil Manjhi developed intimacy with the minor victim girl and on false assurance of marriage, he forcibly established sexual relationship with her and made her pregnant. It is further alleged that the minor victim girl told her Fufa about entire occurrence, and a meeting was convened with proposal of marriage, but petitioners along with others threatened to terminate the pregnancy of victim girl.
(3.) Learned counsel for the petitioner has submitted that the petitioner is innocent and has committed no offence at all rather he has been falsely implicated in this case due to personal grudge. The main accused is Anil Manjhi while the petitioners are his close-relatives and they have committed no offence at all to attract provision of offences under Ss. 376, 506 and 34 of IPC as well as Sec. 6 of POCSO Act. It is further submitted that the real fact is that the son of petitioner No.4 namely Anil Manjhi established relationship with the minor victim girl and made her pregnant rather the only allegation against the petitioners is that they are protesting the same and threatened for termination of pregnancy of the victim girl which is entirely false and fabricated. Petitioners have no criminal antecedents and undertake to co-operate with the investigation of the case and abide all terms and conditions imposed upon them and shall also not indulge in tampering with the prosecution evidence or influence the witnesses or gain over them. Hence, the petitioners may be extended the privilege of anticipatory bail.