MANJARI NEHRU KAUL ,J. (Oral)

1. The instant petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No. 30, dated 04.06.2020, under Section 376 A-B of IPC and Sections 6/8 of the POCSO Act, 2012, registered at Police Station Sadiq, District Faridkot.

2. Learned counsel for the petitioner submits that on account of the strained relations between the family of the prosecutrix and the petitioner, the instant FIR has been registered, levelling all kinds of fabricated allegations. It has been further submitted that the petitioner has been in custody since 02nd June, 2020 and only report under Section 173 Cr.P.C. stands presented as on date, hence, there is no likelihood of the trial concluding anytime in the near future.

3. Per contra, learned State counsel while opposing the prayer and submissions made by learned counsel for the petitioner, on instructions from SI Balwinder Singh, has apprised the Court that there are serious allegations levelled against the petitioner. He has further submitted that the victim was a seven years old girl, who while playing in the street was picked up by the petitioner, who then took her to his house and committed the heinous crime.

4. Learned State counsel has also invited the attention of this Court to the short reply dated 25.02.201, filed by way of affidavit of DSP, Sub Division Faridkot, District Faridkot on behalf of the respondent-State, wherein, the report of FSL has been reproduced and reveals that human semen was detected on the clothes of the victim, which in turn matched with the petitioner.

5. Heard.

6. Prima facie, there are serious and specific allegations levelled against the petitioner in the FIR in question, for which he does not deserve the concession of bail. Petition stands dismissed accordingly.

7. However, anything observed hereinabove shall not be construed to be an expression of opinion on the merits of the case.