DHARAMVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in case bearing FIR No.197 dated 13.12.2019 under Sections 363, 366- A, 506 and 376 IPC and Sections 3 and 6 of the Protection of Children from Sexual Offences Act, 2012, registered at Police Station Maqboolpura, Amritsar.

(2.) The petitioner solemnized marriage with Simranpreet Kaur as per Sikh rites and customs on 10.12.2019 against the wishes of the parents of Simranpreet Kaur. Thereafter, they approached the High Court for safeguarding of their life and liberty by way of CRWP-1994-2019. This Court, vide order dated 11.12.2019 (Annexure P.5), while disposing of the said petition, issued requisite directions to respondent No.3-SHO, Police Station, Maqboolpura, Amritsar.

(3.) On 13.12.2019, mother of Simranpreet Kaur got registered the present FIR. On 31.12.2019, Simranpreet Kaur gave a statement before the Judicial Magistrate under Section 164 Cr.P.C. in the present FIR (Annexure P.6) in favour of the petitioner. On 31.12.2019, the petitioner was arrested.