Anil Kumar vs State Of Nct Of Delhi And Anr

Vikas Mahajjan, J

The present petition has been filed under Section 439 CrPC seeking regular bail in connnection with FIR No.21/2021 under Secction 376 IPC and Section 4/6 of POCCSO Act registered at Police Station Ranjit Nagar.

The brief facts of the case are that a statement was made by the prosecutrix whereein she alleged that she was in a relattionship with the petitioner for the past two years. The petitioner called her and took her to a room in East Patel Nagar at his friend’s house and established physical relationship with the victim against her wishes. The prosecutrix, who was minor at that time became pregnant and the child had to be aborted, this led to the registration of the aforesaid FIR.

The learned counsel for the petitioner invites the attention of the Court to the statement of the victim dated 23.01.2021 recorded under Section 164 CrPC to contend thhat the victim has clearly stated in her stateement that she had voluntarily established physical relationship with the petitiioner. He submits that in yet another statement of the victim recorded under Section 164 CrPC, she has stated thaat she does not want any case against the petitioner and wishes to marry the petitioner.

He submits that it is a case of consensual romantic relationship between two young personss and the provisions of POCSO Act ought not to have been invoked in the pressent case.

The learned counsel for the petitioner invites the attention of the Court to the statement of the victim, who was examined as PW-1, to contend that the victim in her examination-in-chief has stated that her date of birth is 5.04.2003 and she has reiterated the same even when she was cross-examined by the learned APP. Further, she has also stated that her date of birth in the schoool certificate i.e. 24.06.2005 is incorrect.

He submits that in case the date of birth of the proseecutrix is taken as 5.04.2003 as staated by her in her testimony, it clearlyy shows that the prosecutrix was above 17 years of age at the time of allleged incident on 12.12.2020.

He submits that the petitioner is in custody since 244.08.2021 and the testimony of the victim has already been recorded, thereefore, there is no possibility of the petitioner influencing the victim in the event he is enlarged on bail. He submitts that the petitioner has clean antecedentts and he does not have criminal recoord.

In the backddrop of the aforesaid circumstances, he urges the Court that the petitioner may be enlarged on bail.

Per contra, the learned APP has argued on the lines of the Status Report. He furtheer submits that since the victim was a miinor, therefore her consent was immaterial.

I have hearrd the learned counsel for the petitioner, as well as, the learned APP for thhe State and have perused the record.

A perusal of victim’s statements under Section 164 CrPC shows that she has clearly staated that the physical relationship established between her and the petitioner was consensual and she does not wannt any case to be registered against the present petitioner, rather she is interested in marrying the petitioner.

Undoubtedly, there is material on record to prima faciie indicate that the age of the prosecu trix was about 17 years of age. This Couurt is cognizant of the fact that thoughh the prosecutrix was minor at the time of incident but at the same time it cannot be overlooked that she was of sufficient maturity and intellectual capacitty and she joined the company of the petitioner at her own will.

This Court in “Ajay Kumar vs State Govt. of NCT and Anr” in Bail Application 2729//2022 observed that the intention of POOCSO Act was to protect the childrenn below the age of 18 years from sexual exploitation. It was never meant to criminalise consensual romantic relationshi ps between young individuals.

This Court is also conscious of the fact that a Cooordinate Bench in “Dharmander Sinngh vs. State” 2020 SCC OnLine Del 12267, has observed that after the chargges are framed, because of the impact of Section 29 of the POSCO Act, the threshold for granting the bail will be higher. In the said case, the Court hass laid down the contours within which bail application of an accused person un der the POCSO Act is to be considered. The relevant part of the decision reads as under:-

“74. As alw ays, when faced with such dilemma, the court must apply the golden principle of balancing rights. In the opinion of this court therefore, at the stage of considering a bail plea affter charges have been framed, the impact of section 29 would only be to raise the threshold of satisfaction required before a court grants bail. What this means is that the court would consider the evideence placed by the prosecution along with the charge-sheet, provided it is admissible in law, more faavorably for the prosecution and evaluatte, though without requiring prroof of evidence, whether the evidence so placed is credible or whether it ex facie appears that the evidence wiill not sustain the weight of guuilt.

xxxx xxxx xxxx xxxx

“77. Though the heinousness of the offence alleged will beget the length of seentence after trial, in order to give due weightage to the intent and purpose of the Legislature in engrafting section 29 in this special statuute to protect children from sexual offences, while deciding a bail plea at the post-charge stage, in addition to the nature and quality of the evidence before it, the court would alsoo factor in certain real life coonsiderations, illustrated below, whichh would tilt the balance agaainst or in favour of the accused:

a. the age of the minor victim : the younger the victim, the more heinous thhe offence alleged;

b. the agee of the accused : the older the accused, the more heinous the offencce alleged;

c. the commparative age of the victim and the accuseed : the more their age differrence, the more the element of perversion in the offence alleged;

d. the familial relationship, if any, between the victim and the accused : the closer such relationship, the more odious the offence alleged;

e. whether the offence alleged involved threat, intimmidation, violence and/or brutality;

f. the con duct of the accused after the offence, as alleged;

g. whetheer the offence was repeated against the victim; or whether the accused is a repeat offender under the POCSO Act or otherwise; h. whether the victim and the accused are so placed that the accused would have easy access to the victim, if enlarged on bail : the more the accesss, greater the reservation in granting baill;

i. the comparative social standing of the victim and the accused : this would gi ve insight into whether the accused is in a dominating position to subvert the trial;

j. whetherr the offence alleged was perpetrated whhen the victim and the accussed were at an age of innocence : an innocent, though unholy, physical alliance may be looked at with lesss severity;

k. whetheer it appears there was tacit approval-inn-fact, though not consent-inn-law, for the offence alleged;

l. whether the offence alleged was committed aloone or along with other perrsons, acting in a group or otherwise; m. other similar real-life considerations.

The abbove factors are some cardinal consideraations, though far from exhaaustive, that would guide the court in assessing the egregiousnness of the offence alleged; and in deciding which way the balance would tilt. At the end of the day howeverr, considering the myriad faccets and nuances of real-life situations, it is impossible to cast in stonne all considerations for grant or refusal of bail in light of section 29. The grant or denial of bail will remain, as always, in the subjective satisfaction of a court; except that in viiew of section 29, when a baiil plea is being considered after charges have been framed, the above additional factors should be considered.”

However, att this stage, it is relevant to note that both the petitioner and the victim were unmarried and were almost of marriageable age. Further, they were also known to each other since both belong to Bihar.

Though the consent of the victim for the physical relation cannot be construed as conseent-in-law but the statements of the victim recorded under Section 164 CrPC shows there was an express or tacit appproval-in-fact for such physical relattion. Thus, it appears to be a case of a rommantic relationship between the petitiooner and the victim at an age of innocence.

Further the petitioner is in custody since 24.08.2021 and his custody is no more required. The testimony of the victim has alreaddy been recorded, therefore, there is no basis for any apprehension that in the event the petitioner is enlarged on bail, he will try to influence the victim.

It is also not the case of the prosecution that the petitiooner is a flight risk or he has criminal record.

The object of judicial custody is to secure the presennce of the accused during the trial whhich can be ensured by putting appropriatee conditions.

Considering the aforesaid circumstances in entirety, this Court is of the view that the pettitioner has made out a case for grantt of regular bail. Accordingly, the petitioner is enlarged on bail subject to his furnishing a Personal Bond in the sum of Rs. 20,000/- and one Surety Bond of the like amount to the satisfaction of the Trial Court/CMM/Duty Magistrate, further subject to the folloowing conditions:-

a) Petitionerr shall appear before the Court as and when the matter is taken up for hearing.

b) Petitionerr shall provide his permanent address, as well as, his mobile number to the IO concerned. The mobile shall be kept in working condition att all times and he shall not change the mobile number without prioor intimation to the Investigating Officer concerned.

c) Petitioner shall not indulge in any criminal activvity and shall not communicatte with or come in contact with the witnesses.

The petition stands disposed of.

It is clarified that the observations made herein abovve are only for the limited purpose of deciding the present bail application and the same shall not be construed as an expression of opinion on the merits of thhe case.

It is made clear that nothing stated above is to bee construed as an expression of opinion on the merits of the case.

Copy of the order be forwarded to the concerned Jail Superintendent for necessary compliance and information.

Order dasti under signatures of the Court Master.

Order be uploaded on the website of this Court.