CHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) Prayer in the present petition is for grant of regular bail to the petitioner under Section 439 of the Criminal Procedure Code, 1973 (hereinafter referred to as 'Cr.P.C.') in FIR No.53 dated 11.02.2020 under Sections 354, 354A, 354C, 354D and 506 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') registered at Police Station City Faridkot. The FIR was registered on the statement of one Manpreet Kaur (complainant) daughter of Jaswinder Singh resident of Mohalla Khokran Wala, near Mahi Khana Gurudwara Faridkot, who stated as under:-

(3.) The petitioner admittedly was convicted for the same offence vide judgment and conviction order dated 06.01.2020. In appeal, the sentence of the petitioner was suspended. Immediately thereafter, the present FIR was lodged.