Indian Kanoon - Search engine for Indian Law

Delhi District Court

"17. This Version Is Further Fortified ... vs . on 28 March, 2017

                      IN THE COURT OF SHRI PAWAN KUMAR MATTO, 
                          ADDITIONAL SESSIONS JUDGE­01/WEST,
                           SPECIAL COURT UNDER POCSO ACT, 
                               TIS HAZARI COURTS, DELHI

SC No.:                 264/16 (Old No.)
                        58189/2016 (New No.)

FIR No.:               326/16
PS :                   Moti Nagar
U/S :                  363/366/376 of IPC & Sec.6 of POCO Act

The State
(Govt. of NCT of Delhi)                          
                                                                   Vs.

Shah Mohammad
S/o Mustfa
R/o WZ­59, Basai Darapur, Delhi.                                                             ......  Accused      

           Date of Institution                :           07.11.2016
           Date of arguments                  :           28.03.2017
           Date of judgment                   :           28.03.2017

JUDGMENT:

 

1 Brief  facts of the case  are  that, in the case in hand,  the FIR has been  registered u/s 363 of IPC on the complaint of 'RK' (presumed name of the complainant),  wherein, she has alleged that she is living in the rented accommodation, as mentioned in  her complaint Ex.PW2/A, and her niece namely 'A' (presumed name of the prosecutrix)  aged about 17­18 years, lives with her and she is missing from her house since 23.05.2016  at 04:00 pm and her husband is also missing from her house and she has tried to search  the prosecutrix, but she could not find her and her husband has also taken away some  articles & her money and she suspected that her niece has been induced & kidnapped  away by her husband i.e. the accused. On such complaint of the complainant, FIR no. 

FIR No.326/16                                  PS  Moti Nagar                      State Vs. Shah Mohd.                    Page 1 of  13

326/16   was   registered   u/s   363   of   IPC   dated   24.05.2016   and   on   the   recovery   of   the  prosecutrix, her statement u/s 164 of Cr.PC vide Ex.PW1/A was recorded, wherein, she has  stated that she had gone at Sultan Pur along with her FOOFA i.e. the accused and the her  parents are residing in Bihar and she lives with her grand mother in Delhi and her BUA 'R'  (presumed   name)   &   her   FOOFA   used   to   quarrel   in   view   of   prosecutrix   and   her   BUA  suspected that something was wrong between prosecutrix & her husband i.e. accused and  further stated that she alongwith her FOOFA were living in a room at Sultan Pur.   They  slept together voluntarily and no force has been used against her and this prosecutrix &  accused were returning to solemnize court marriage and her BUA & other persons came.  The accused was arrested on  dated 11.10.2016 and since then, he is behind bars.

2 On   completion   of   the   investigation,   the   charge­sheet   was   filed   U/s  363/366/376 IPC and Sec. 6 of POCSO Act.  Copy of charge sheet and CD were supplied  to the accused.  On finding of the prima­facie case, the charges U/s 363/366/376 of IPC &  Sec.6  of POCSO Act were framed against the accused, to which, the accused pleaded not  guilty and claimed trial. Accordingly, the accused was put on trial.

 

3 In order to prove its case, prosecution has examined three witnesses today.

4 The prosecutrix Ms. 'A' (presumed name of the prosecutrix) has been as  PW­1, who has deposed that her date of birth is 10.04.1998 and she was never admitted in  any school.  She has further deposed that in the month of May, 2016, she was living in the  house of her grand­mother (DAADI) and further deposed that her BUA 'RK' (presumed  name) was not residing in the same house.  The prosecutrix has correctly identified to this  accused and told that he is her FOOFA and when this prosecutrix was asked as to where  did this accused take her in May, 2016, she has replied that KAHIN NAHI and when she  was asked as to whether this accused had developed physical relations with her, she has  FIR No.326/16                                  PS  Moti Nagar                      State Vs. Shah Mohd.                    Page 2 of  13 replied no. since this witness did not support the case of the prosecution, so, the  Ld. APP  for   the   State   sought   permission   to   cross­examine   this   witness   and   after   hearing,   this  witness was declared as 'hostile' and the Ld. APP for the State was allowed to cross­ examine this witness and during her cross examination by the Ld. APP for the State, she  has admitted that lady Ld. Metropolitan Magistrate had recorded her statement.  She has  correctly   identified   her   signature   on   the   statement   U/s   164   of   Cr.PC   and   same   is  Ex.PW1/A. She has denied that she was residing with her BUA I.e. the complainant. She  has also denied that she went at Sultanpur with her FOOFA or that she stayed there in a  room or that they slept together.  She has further denied that she had told the police that  her FOOFA Ji I.e. the accused had developed sexual relations with her on the pretext of  marrying her or that when she refused, this accused told that he loves her and wanted to  marry her or that they would marry in court within one or two days or that she could not  resist on the enticement by her FOOFA JI I.e. the accused or that her FOOFA JI had told  that she was 18 years of age or that she was capable to take decision of herself. This  witness was also cross examined by the Ld. Counsel for the accused and during her cross  examination by the Ld. Counsel for the accused, she has admitted it to be correct that  police personnels had obtained her signatures on blank papers.  She has further admitted it  to be correct that she had deposed before the Ld. MM, who had recorded her statement  Ex.PW1/A, at the instance of police personnel.  She has also admitted it to be correct that  accused had never promised to marry her.  She has also admitted it to be correct that she  has never been kidnapped or raped by this accused.

5 Whereas, Ms.'RK' (presumed name of the complainant) has been examined  as PW­2, who has testified that on dated 23.05.2016, she had filed a report of missing of  her niece i.e. prosecutrix 'A' (presumed name of prosecutrix) who was residing with her  grand mother and at that time, prosecutrix was more than 18­years of age and the husband  of   this   witness  was   working  as   KAARIGAR  of   stitching  the  clothes.   She   has  correctly  FIR No.326/16                                  PS  Moti Nagar                      State Vs. Shah Mohd.                    Page 3 of  13 identified her signature on the complaint and  she has stated that police personnel had  obtained her signatures on some blank papers.  Since this witness did not support the case  of the prosecution, so, the  Ld. APP for the State has sought permission to cross­examine  this witness and after hearing, this witness was declared as 'hostile' and the Ld. APP for the  State was allowed to cross­examine this witness and during her cross examination by the  Ld. APP for the State, she has denied that her BHATIJI i.e. prosecutrix was residing with  her or that her husband was also absent from the house on dated 23.05.2016 or that her  husband had taken away all belongings & her purse or that prosecutrix had also taken her  garments or that she had doubted on her husband in kidnapping of the prosecutrix or that  she had lodged a complaint after her personal satisfaction.  She has further denied that she  is deposing falsely. This witness was also cross examined by the Ld. Counsel  for the  accused and during her cross examination by the Ld. Counsel for the accused, she has  admitted it to be correct that she did not name the accused as suspect in this case. 

6 Whereas, Ms. 'JK' (presumed name of the mother of prosecutrix) has been  examined as PW­3, who has deposed that she has three children i.e. two daughters & one  son and the prosecutrix 'A' (presumed name of the prosecutrix) is her eldest daughter and  she has further deposed that in the month of May, 2016, prosecutrix was living in the house  of her grand­mother in Moti Nagar, Delhi and when she was asked as to whether Bua &  Foofa of the prosecutrix were also living in the same house, she has replied no and further  deposed that prosecutrix did not tell her anything.   Since this witness did not support the  case of the prosecution, so, the    Ld. APP for the State has sought permission to cross­ examine this witness and after hearing, this witness was declared as 'hostile' and the Ld.  APP   for   the   State   was   allowed   to   cross­examine   this   witness   and   during   her   cross  examination by the Ld. APP for the State she has denied that prosecutrix told her that her  FOOFA i.e. accused had developed physical relations with her on the pretext of marrying  her or that on dated 23.05.2016, he had enticed away to prosecutrix to Sultan Pur or that  FIR No.326/16                                  PS  Moti Nagar                      State Vs. Shah Mohd.                    Page 4 of  13 he developed physical relations with her or that she was less than 18 years of age at that  time.  This witness was also cross examined by the Ld. Counsel for the accused and during  her cross examination, she has admitted it to be correct that at the time of registration of  present case, prosecutrix was more than 18 years of age. She has further admitted it to be  correct that prosecutrix was never kidnapped away.   She has further admitted it to be  correct that prosecutrix was never been raped by any person. She has further admitted it to  be   correct   that   accused   has   been   falsely   implicated   in   the   present   case   and   further  admitted it to be correct that at the time of registration of present case, she was in Bihar.

7 I have heard the Ld. Counsels for the parties.

8 After examination of this witness, Ld. APP for the State has submitted that  the  matter may be adjourned for remaining  evidence of  the prosecution,  whereas,  Ld.  Counsel for accused has vehemently opposed the submission of Ld. APP for the State and  submitted that since, the prosecutrix, her mother and her Bua, who is the complainant in  present case, have failed to support the case of the prosecution, so, it will be futile to  adjourn the matter for remaining evidence of the prosecution and prayed for closing the  evidence of the prosecution and prayed for acquitting to the accused.

9 Since, the perusal of the record shows that, in the case in hand, FIR was  registered on the complaint of Ms. 'RK' i.e. the Bua of the prosecutrix U/s 363 of IPC,  wherein, she has alleged that her niece 'A', aged about 17/18 years, has gone missing and  she suspected that her husband i.e. the accused has induced & kidnapped away and at the  time of recording of her examination­in­chief, she has deposed that police personnel had  obtained her signatures on blank papers and when this witness was cross­examined by Ld.  APP for the State, she had denied that prosecutrix was living with her and also denied that  she   had   doubted   that   the   prosecutrix   has   been   kidnapped   away   by   her   husband   i.e.  FIR No.326/16                                  PS  Moti Nagar                      State Vs. Shah Mohd.                    Page 5 of  13 accused, whereas, at the time of the cross examination of complainant, who has been  examined as PW­2, she has admitted it to be correct that she did not name the accused, as  suspect in this case and since, the prosecutrix has been examined as PW­1 and at the time  of her examination, she has told her date of birth as 10.04.1998. When this prosecutrix was  asked, as to where did this accused take her in May, 2016, she has replied that 'KAHIN  NAHI' and she has categorically denied the development of her physical relations with the  accused and when this witness was cross­examined by the Ld. Counsel for the accused,  she has admitted it to be correct that she was never kidnapped or raped by the accused  Shah Mohd. She has admitted it to be correct that accused had never promised to marry  her, whereas, mother of the prosecutrix has been examined as PW­3, who has deposed  that prosecutrix did not tell her anything. She was declared 'hostile' and during her cross­ examination by Ld. APP for the State, she has denied that the accused had kidnapped or  raped to the prosecutrix or that on dated 23.05.2016, she was less than 18­years of age  and   during   her   cross­examination   by   Ld.   Counsel   for   accused,   she   has   admitted   that  prosecutrix   was   more   than   18­years   of   age   at   the   time   of   alleged   incident   and   the  prosecutrix has never been kidnapped or raped by the accused and she was in Bihar at the  time of alleged occurrence.

10 So, in the given circumstances, the testimonies of PW­1, PW­2 & PW­3 are  found to be inconsistent & contradictory on the material points and the testimony of the  prosecutrix is also contradictory to her statement recorded u/s 164 of Cr.PC, which is  Ex.PW1/A, the testimony of PW­1 & complaint Ex.PW2/A.  So, in the considered opinion of  this court, it will be futile to adjourn the matter for examination of the remaining witnesses of  the prosecution. Accordingly, the evidence of the prosecution is closed by order, as, in the  considered   opinion   of   this   court,   no   fruitful   purpose   would   be   served   to   examine   the  remaining   witnesses   of  the  prosecution,  who  are   formal   in  nature,   as the  case   of  the  prosecution cannot be resulted in conviction of the accused, even if, remaining witnesses  FIR No.326/16                                  PS  Moti Nagar                      State Vs. Shah Mohd.                    Page 6 of  13 of the prosecution are allowed to be examined.

11 Since, nothing incriminating evidence has come on the record against the  accused Shah Mohd., therefore, the statement of the accused U/S 313 Cr.PC is dispensed  with. 

12 Since, Their Lordship of the Hon'ble Supreme Court was pleased to hold in  case 'Suraj Mal Vs. State (Delhi Administration) AIR 1979 Supreme Court 1408' was  pleased to hold that:

"it   is   well   settled   that   where   witnesses   make   two   inconsistent statements in their evidence either on   one stage or at two stages, the testimony of such   witness become unreliable and unworthy of credence   and   in   the   absence   of   special   circumstances,   no   conviction   can   be   based   on   the   evidence   of   such   witness."

13 Similarly, Their Lordship of the Hon'ble Supreme Court in case titled as 'Rai  Sandeep @ Deepu Vs. State (NCT of Delhi) and Hari Singh Vs. State (NCT of Delhi)  (2012) 8 SCC 21'.

"In our considered opinion, the "sterling witness" should be of a   very high quality and calibre whose version should, therefore, be   unassailable. The court considering the version of such witness   should be in a position to accept it for its face value without any   hesitation. To test the quality of such a witness, the status of the   witness  would  be  immaterial   and  what  would  be  relevant  is   the   truthfulness of the statement made by such a witness. What would   FIR No.326/16                                  PS  Moti Nagar                      State Vs. Shah Mohd.                    Page 7 of  13 be more relevant would be the consistency of the statement right   from   the starting point till the end, namely, at the time when the   witness makes the initial statement and ultimately before the court.   It should be natural and consistent with the case of the prosecution   qua the accused. There should not   be any prevarication in the   version of such a witness. The witness should be in a position to   withstand     the   cross­examination   of   any   length   and   howsoever   strenuous it may be and under no circumstance should give room   for   any   doubt   as   to   the   factum   of   the   occurrence,   the   persons   involved, as well as the sequence of it. Such a version should have   co­relation with each and every one of other supporting material   such as the recoveries made, the weapons used, the manner of   offence committed, the scientific evidence and the expert opinion.   The said version should consistently   match with the version of   every other witness. It can even be stated that it should be akin to   the test applied in  the case of circumstantial evidence where there   should not be any missing link in the chain of circumstances to   hold the accused guilty of the offence  alleged against him. Only if   the version of such a witness qualifies the above test as well as all   other such similar test to be applied, can it be held that such a   witness can be called as a "sterling witness" whose version can be   accepted by the court without any corroboration   and based on   which the  guilty can be punished. To be more precise, the version   of   the   said   witness   on   the   core   spectrum   of   the   crime   should   remain   intact   while   all   other   attendant   materials,   namely,   oral,   documentary and material objects should match the said version in   material particulars in order to enable the court trying the offence to   rely on the core version to sieve the other supporting materials for   holding the offender guilty of the charge alleged."

14 Their lordship of High Court  of Delhi in  Rameshwar Giri V. State, 211   FIR No.326/16                                  PS  Moti Nagar                      State Vs. Shah Mohd.                    Page 8 of  13 (2014) Delhi Law Times, 508,  was pleased to observe  :­ "16. As held by the Supreme Court in AIR 1965 SC 942, S. Varadarajan V. State such an act  would tantamount to 'taking'. The observations of the Apex Court in this context are as under:

"The offence of 'kidnapping from lawful guardianship' is defined thus in   the first paragraph of Section 361 of the Indian Penal Code:

"Whoever taken or entices any minor under sixteen years of age if a   male, or under eighteen years of age if a female, or any person of   unsound mind, out of the keeping of the lawful guardian of such   minor   or   person   of   unsound   mind,   without   the   consent   of   such   guardian,   is   said   to   kidnap   such   minor   or   person   from   lawful   guardianship'

8. It will thus be seen that taking or enticing away a minor out of the   keeping of a lawful guardian is an essential ingredient of the offence   of kidnapping.........11. It must, however, be borne in mind that there   is a distinction between 'taking : and allowing a minor to accompany   a   guard   ourselves   from   laying   down   that   in   no   conceivable   circumstance can the two be regarded as meaning the same thing   for the purposes of Section 361 of the Indian Penal Code. We would   limit ourselves to a case like the present where the minor alleged to   have been taken by the accused person left her father's protection   knowing and having capacity to know the full import of what she was   doing voluntarily joins the accused person. In such a case we do not   think that the accused can be said to have taken her away from the   keeping of her lawful quardian. Something more has to be shown in   a case of this kind and that is some kind of inducement held out by   the accused person or an active participation by him in the formation   of the intention of the minor to leave the house of the guardian.

12. It would, however, be sufficient if the prosecution establishes that   through immediately prior to the minor leaving the father's protection   no active part was played by the accused, he had at some earlier   stage solicited or persuaded the minor to do so. In our opinion if   evidence to establish one of those things is lacking it would not be   legitimate to infer that the accused is guilty of taking the minor out of   the keeping of the lawful guardian merely because after she has   actually left her guardian's house by taking her along with him from   place to place. No doubt, the part played by the accused could be   regarded as facilitating the fulfillment of the intention of the girl. That   part, in our opinion, falls short of an inducement to the minor to slip   out   of   the   keeping   of   her   lawful   guardian   and   is,   therefore,   not   tantamount to 'taking'."

FIR No.326/16                                  PS  Moti Nagar                      State Vs. Shah Mohd.                    Page 9 of  13

"17.   This version is further fortified by the fact that the victim was   admittedly known to the accused as he was residing in the same   street since the last 2 years. The fact that the accused was known to   the victim is also admitted by both PW6 and PW7 i.e. the mother and   father   of   the   victim.   PW5   had   accompanied   the   appellant   for   sightseeing; they did sightseeing for one hour in Delhi; then by a   TSR,   the   appellant   took   her   to   the   railway   station;   people   were   gathered there to purchase tickets. Tickets were purchased by the   appellant from the railway station from where he took her to Bihar   which would be a more than one day journey. The victim stayed in   the village of the appellant 2­3 days. She was never threatened by   the persons living in that house/ 5­6 ladies were also present. Other   persons from the village also came to meet her. The MLC of the   victim also shows that there was no injury upon her person. This   corroborates the argument of the Learned Counsel for the appellant  that the victim was not subjected to any force. 

18. This Court thus necessarily draws the conclusion that the victim was a consenting party with the   accused. The offence of rape as defined under Section 375 of the IPC (unamended) is not made   out as for the purposes of rape to qualify as a minor, the victim should be less than 16 years. As   noted supra, the victim was aged 15 years & 9 months on the date of the offence i.w. just about   three months short of the age of 16. Being in the age of discretion; this Court is of the view that she   was conscious of her act in accompanying the accused and it cannot be said to be an act of force.   The   accused   is  entitled   to   an  acquittal   for   the  offence   under   Section   376   of  the   IPC.   He  is   accordingly acquitted of the said charge.

15 Since, in case in hand, the FIR was registered on the complaint of the Bua  of the prosecutrix i.e. PW­2, wherein, she suspected that her niece i.e. prosecutrix 'A' has  been induced & kidnapped away by her husband i.e. the accused, whereas, at the time of  recording of her examination­in­chief in this Court, on seeing her complaint Ex.PW2/A, she  has stated that the police personnel had obtained her signatures on some blank papers  and that paper i.e. her complaint was blank when her signature was obtained thereon. This  witness was declared hostile and permission to cross­examine this witness was given to  Ld.   APP   for   the   State   and   during   her   cross­examination,   she   has   denied   that   the  prosecutrix was residing with her or that her husband was also absent from the house on  dated 23.05.2016 or that her husband had taken away all belongings & her purse or that  FIR No.326/16                                  PS  Moti Nagar                      State Vs. Shah Mohd.                    Page 10 of  13 prosecutrix   had   also  taken   her   garments   or   that   she   had   doubted   on  her   husband   in  kidnapping   of   the   prosecutrix   or   that   she   had   lodged   a   complaint   after   her   personal  satisfaction. She has also denied that she has deposed falsely. This witness was also  cross examined by the Ld. Counsel for the accused and during her cross examination by  the Ld. Counsel for the accused, she has admitted it to be correct that she did not name  the accused as suspect in this case. Whereas, the prosecutrix 'A' (presumed name of the  prosecutrix) has been examined as PW1, and when this prosecutrix is asked as to where  did the accused take her in May, 2016, she has replied that 'KAHIN NAHI'. When she was  asked whether physical relations were developed between her and the accused, she has  categorically denied the development of physical relations with the accused Shah Mohd.  This witness was declared hostile and permission to cross­examine this witness was given  to Ld. APP for the State  and during her cross­examination, She has denied that she was  residing with her BUA I.e. the complainant. She has also denied that she went at Sultanpur  with her FOOFA i.e. accused or that she stayed there in a room or that they slept together.  She has also denied that she had told to the police that her FOOFA Ji i.e. the accused had  developed sexual relations with her on the pretext of marrying her. This witness was also  cross examined by the Ld. Counsel for the accused and during her cross examination by  the Ld. Counsel for the accused, she has admitted it to be correct that police personnels  had obtained her signatures on blank papers.  She has further admitted it to be correct that  she had deposed before the Ld. MM, who had recorded her statement Ex.PW1/A, at the  instance of police personnel.  She has also admitted it to be correct that accused had never  promised to marry her.   She has also admitted it to be correct that she has never been  kidnapped or raped by this accused. Whereas, the mother of prosecutrix 'JK' (presumed  name of the mother of prosecutrix) has been examined as PW­3, who has deposed that  she has three children i.e. two daughters & one son and the prosecutrix 'A' (presumed  name of the prosecutrix) is her eldest daughter and she has further deposed that in the  month of May, 2016, prosecutrix was living in the house of her grand­mother in Moti Nagar,  FIR No.326/16                                  PS  Moti Nagar                      State Vs. Shah Mohd.                    Page 11 of  13 Delhi and when she was asked as to whether Bua & Foofa of the prosecutrix were also  living in the same house, she has replied 'No' and further deposed that prosecutrix did not  tell her anything. Since, this witness did not support the case of the prosecution, so, the Ld.  APP for the State has sought permission to cross­examine this witness and after hearing,  this witness was also declared as 'hostile' and the Ld. APP for the State was allowed to  cross­examine this witness and during her cross examination by the Ld. APP for the State  she  has   denied  that   prosecutrix   told her   that  her  FOOFA   i.e.  accused   had  developed  physical relations with her on the pretext of marrying her or that on dated 23.05.2016, the  accused had enticed away to prosecutrix at Sultan Pur or that developed physical relations  with her or that she was less than 18 years of age at that time. This witness was also cross   examined by the Ld. Counsel for the accused and during her cross examination, she has  admitted it to be correct that  at the time of registration of present case, prosecutrix was  more than 18 years of age. She has further admitted it to be correct that prosecutrix was  never kidnapped away.  She has further admitted it to be correct that prosecutrix was never  been raped by any person. She has further admitted it to be correct that accused has been  falsely implicated in the present case and further admitted it to be correct that at the time of  registration of present case, she was in Bihar.

16 The perusal of the complaint of the complainant shows that the complainant  has suspected in her complaint Ex.PW2/A that her niece i.e. prosecutrix has been induced  &   kidnapped   away   her   husband   i.e.   the   accused,  whereas,   at   the   time   of   her   cross  examination in this Court, she  has admitted it to be correct  that she did not name the  accused as suspect in this case and the prosecutrix has deposed that accused has never  kidnapped   or   raped   her.  So,   the   testimony   of   PW­1   is   inconsistent   to   the   complaint  Ex.PW2/A and her statement recorded u/s 164 of Cr.PC Ex.PW1/A. The testimony of the  complainant i.e. PW­2 is also inconsistent & contradictory to her complaint Ex.PW2/A and  since, the prosecutrix has disclosed her date of birth as '10.04.1998' and if this statement of  FIR No.326/16                                  PS  Moti Nagar                      State Vs. Shah Mohd.                    Page 12 of  13 the prosecutrix is taken to be true, then, on dated 23.05.2016, the age of the prosecutrix  was more than 18­years of age, so, she could not be kidnapped, accordingly, testimony of  the prosecutrix i.e. PW­1 become doubtful & suspicious and benefits of doubt are liable to  be given to accused. 

17 So, taking into consideration the material inconsistencies & contradictions in  the testimonies of PW­1, PW­2 & PW­3, this court is inclined to hold that the testimonies of  PW­1, PW­2 & PW­3 are inconsistent, suspicious, unreliable & untrustworthy, so, the same  do not inspire any confidence, and since, the charges against this accused were framed u/s  363/366/376 of IPC & Sec.6 of POCSO Act, and the prosecutrix has disclosed her date of  birth as 10.04.1998 and when, she was cross examined in this Court, she has deposed that  she has never been kidnapped nor raped by accused Shah Mohd. Therefore, I am inclined  to hold that the prosecution has failed to prove that accused has committed the offences  punishable  u/s 363/366/376  of IPC & Sec.6 of POCSO Act  beyond  reasonable doubt.  Accordingly, accused Shah Mohd. is acquitted of the charges framed against him. The  accused Shah Mohd. is ordered to be released on furnishing of the bail bond in the  sum of Rs.10,000/­ with one surety of like amount,  as per the provision of Section  437(A) of Cr.P.C, for next six months to ensure his presence in the Hon'ble appellate court  and on filing of bail bond and surety bond, the file be consigned to the Record Room.

Announced in the open court                            (PAWAN KUMAR MATTO)    
today i.e. on 28.03.2017                        Additional Sessions Judge­01(West) 
                                         Special Court Under POCSO Act / 28.03.2017




FIR No.326/16                                  PS  Moti Nagar                      State Vs. Shah Mohd.                    Page 13 of  13