RANJIT SINGH Vs. STATE OF PUNJAB & ANR

JUDGEMENT

(1.) Leave granted.

(2.) First Information Report No.109 dated 21st October, 2017, was lodged against the appellant under Sections 306, 376 and 506 of the Indian Penal Code (Penal Code).

(3.) The primary submission which was urged on behalf of the appellant is that he and the deceased were in a consensual relationship. Moreover, the attention of the Court has been drawn to the statement recorded on 13 July, 2018 by the learned Single Judge of the High Court that the State counsel, on instructions from the ASI, stated that the presence of the appellant is not required for further investigation.