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Judgment
Heard the learned counsels appearing for the parties and perused the documents on record.
The petitioner has been made an accused in Telco P.S. Case No. 177 of 2016 which was registered for offences under Sections 376 I.P.C and Sections 4, 6 and 8 of the Protection of Children from Sexual Offences Act, 2012.
Throwing doubt over registration of the First Information Report, the learned counsel for the petitioner submits that there is inordinate delay of two days in lodging the First Information Report. The petitioner who is an aged issue?less person who could not have committed the crime as alleged by the prosecution and after a charge?sheet has been filed in this case, he deserves bail.
Opposing the prayer for grant of bail, the learned A.P.P submits that the victim has supported the allegations of rape against the petitioner in her statement recorded under Section 164 Cr.P.C . In the month of August, 2016 when she was examined by the doctors she was found carrying pregnancy of 10 weeks. The learned A.P.P submits that a pregnant victim has no reason to falsely implicate the petitioner in the instant case.
Having regard to the aforesaid facts and circumstances in the case and direct evidence against the petitioner, I am not inclined to entertain this bail application and accordingly, it is dismissed.