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Judgment
Manjari Nehru Kaul, J
The instant petitioner has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No. 15, dated 10.04.202003, under
Sections 4, 6 of the Protection of Children From Sexual Offencs Act, 2012 and Sections 34, 363, 366-A, 376, 376 DA, 506 IPC, registered at Women
Police Station Hansi, District Hansi.
Learned counsel for the petitioner contends that totally false allegations have been levelled against the petitioner in the FIR in question. Further
contends that a perusal of the FIR reveals that no overt act has been alleged qua the petitioner of sexually assaulting the victim. Learned counsel has
therefore prayed for grant of concession of regular bail to the petitioner, as he has been in custody since 12th April, 2020 and only challan has been
presented till date.
Per contra, learned State counsel while opposing the prayer and submissions made by learned counsel for the petitioner, on instructions from ASI
Nanhi, has submitted that the petitioner was an active participant in the crime in question, inasmuch as, the petitioner along with the co-accused drove
the 14 years old victim to the grain market, where, she was sexually violated by the co-accused. He has further submitted that though there are no
allegations of the petitioner sexually assaulting the 14 years old victim, however, the fact remains that after dropping the victim at the grain market,
with the co-accused who then raped her, he left the place on his motorcycle.
Heard.
Prima facie, there are serious allegations levelled against the petitioner in the FIR in question, which clearly reflects his participation in the crime in
question. Not only this, even in the 164 Cr.P.C. statement recorded by the victim subsequent to her recovery, she has specifically named the petitioner
and attributed a role to him in the crime in question, for which, he does not deserve the concession of regular bail.
Petition stands dismissed accordingly.
However nothing contained herein shall be construed as an expression of opinion on the merits of this case.