KULWINDER KAUR AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners Kulwinder Kaur wife of Sarabjit Singh, Mandeep Kaur wife of Baldev Singh and Preeti daughter of Darshan, have applied for grant of anticipatory bail in a case registered against them alongwith their other main co-accused, namely, Kuldeep Singh and Nek Singh, by virtue of FIR No. 194 dated 3.9.2010, on accusation of having committed the offences punishable under Sections 342, 376, 506 and 120-B IPC IPC by the police of Police Station Sadar Jagraon, District Ludhiana, invoking the provisions of Section 438 Code of Criminal Procedure.

(2.) Succinctly, the prosecution claimed that Kuldeep Singh, fiance of prosecutrix, called complainant (her father) Didar Singh, on phone and informed that she was not willing to marry him. The complainant enquired from his daughter (prosecutrix), who narrated that three months back, Petitioner Kulwinder Kaur called her at village Bhimpura Kalan, where Kuldeep Singh and Nek Singh were also present. Petitioner No. 3 Preeti sent her in the residential room of Petitioner Kulwinder Kaur, wherein, main accused Nek Singh entered the room and raped her. Thereafter, accused Kuldeep Singh opened the door, entered the room and raped her. On the basis of aforesaid allegations and in the wake of statement of the complainant, the present case was registered against the accused, in the manner indicated here-in-above.

(3.) Notice of the petition was issued to the State.