Ravi vs State Of Haryana

Archana Puri, J

The matter has been taken up through video conferencing in the light of the COVID-19 pandemic.

Petitioner has filed this petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.124 dated 26.03.2019 under Sections 376(2)(f),

376(3), 506, 376 DA IPC and under Section 6 of POCSO Act, 2012, registered at Police Station Indri, Karnal.

Notice of motion.

Ms.Harpreet Kaur, AAG, Haryana, accepts notice on behalf of the respondent-State.

As per version of the prosecution, on 26.03.2019, the petitioner, who is chacha(uncle) of the prosecutrix, had locked the prosecutrix inside a room,

removed her clothes and was trying to commit wrongful act. He kept on touching his penis with the vagina of the prosecutrix and he had also

extended threats to kill her, if she discloses the same to anyone.

Now, it is submitted by learned counsel for the petitioner that complainant, who is mother and father of the prosecutrix as well as prosecutrix, while

present in the lower Court had made submission that it was only an outcome of the family dispute and now the matter has been resolved and as such,

they have stated that they have no objection, if the bail is granted to the petitioner. As such, a prayer has been made for grant of bail.

However, the submission so made, is resisted by learned State counsel. She submits that offence under POCSO Act and rape accusations are non-

compoundable in nature. She further submits that though challan has been presented and charge has been framed, but statements of the prosecutrix

and other material witnesses, are yet to be recorded.

It is pertinent to mention that even though, it is stated that petitioner has been falsely implicated and complainant along with her husband and

prosecutrix had made appearance before the Court and had so stated, but however, it is too early to comment upon the innocence of the petitioner.

One is not to lose sight of the fact that prosecutrix is 11 years old and her statement under Section 164 Cr.P.C. has been recorded and therein, she

has implicated the petitioner qua sexual abuse.

Considering the nature of accusations and also considering the relationship of the petitioner, with the prosecutrix and keeping in view the age of the

prosecutrix, at this stage, no case is made for grant of regular bail to the petitioner. Consequently, finding no merit in the present petition, the same is

dismissed.