GURVINDER SINGH ALIAS SONU Vs. UNION TERRITORY CHANDIGARH

JUDGEMENT

(1.) HEARD counsel. The learned counsel for the petitioner -Gurvinder Singh points out from the F.I.R. registered on the basis of the statement of prosecutrix -Shagun Verma on 25 -3 -2000 that she has stated therein that while she was going in a rickshaw to her house on that day, a Maruti car driven by Jasbir Singh alias Nitta in which Gurmit Singh was also sitting, came. Learned counsel for the petitioner also points out that it has also been alleged that Gurmit Singh told the prosecutrix that the will drop her at her house and after coaxing her, made her sit in the centre of the front seat that she did not know what they had given her in a Coca Cola that she became intoxicated, that both of them took her to Sector 19, and that they forcibly made her sit in the car and started roaming here and there. The learned counsel for the petitioner also points out that it has also been alleged that Jasbir Singh alias Nitta and Gurmit Singh misbehaved did the vulgar things and tried to open string of her trouser, which she did not allow them to do. The learned counsel for the petitioner also points out that it has also been alleged that they then left her at the lake and went their way, but she was found in an intoxicated condition by the police, who informed to her house. From where her mother came and took her to her house.

(2.) THE learned counsel for the petitioner contends that from this, it will be clear that petitioner Gurvinder Singh is riot at all named in the F.I.R but about 4 days thereafter i.e. on 29 -3 -2000, a supplementary statement of the prosecutrix was allegedly recorded in which she had told as follows: -

(3.) THE learned counsel for V.T. Chandigarh initially contented that it was the petitioner who had taken the house on rent where the prosecutrix was raped and, therefore, the learned counsel for V.T. Chandigarh reported that Varinder Singh and the petitioner contends that in these circumstances the petitioner is entitled to be released on bail.