VIJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 439 of the Cr.P.C. by the petitioner, seeking regular bail in case FIR No.0157 dated 05.09.2019, under Sections 376 and 506 of the IPC (Section 354-B of the IPC added later on) and Section 4 of the POCSO Act (Section 8 of the POCSO Act deleted later on), registered at Police Station City Samana, District Patiala, Punjab.

(2.) It is submitted by Ld. State Counsel in pursuance of the previous order that evidence of the prosecutrix has since been recorded in the Ld. Trial Court and she has stood by the allegations made in the FIR.

(3.) Ld. Counsel for the petitioner, from his side, has sent up a copy of the MLR of the prosecutrix, through e-mail, to highlight that there are no medical/clinical signs of blood, seminal, faecal or mud on her nor any indication of forced intercourse, even though the medical examination was conducted on the very next day, after the alleged occurrence.