PARAMJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Court has been convened through Video Conferencing due to Covid-19 pandemic.

(2.) Instant petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in FIR No.28 dated 05.02.2020 under Sections 354 and 354-A IPC (Offence under Sections 384 and 120-B IPC added later on) and Section 8 of Protection of Children from Sexual Offences Act, 2012, registered at Police Station City Rupnagar, District Rupnagar.

(3.) Briefly stated, the facts of the case are that a written complaint was given by a 16 years old girl wherein she stated that about three years ago when she was studying in Sahibzada Ajit Singh Academy and she was staying with her parents on rent in the house of Paramjit Singh, his son Jatinder Singh attempted to rape her. When she went for tuition to the house of Madam Supriya, she used to force her to drink, smoke and even administered her some injections. Madam Supriya made an obscene video of her (victim), blackmailed her and demanded money as well as jewelleryfrom her. The victim has particularly narrated an incident when she was asked to steal jewellery from her house on the occasion of Karwa Chauth. Madam Supriya had uploaded the video in a group of which Jaspreet Singh Bains, Manjinder Singh @ Bittu, Jaswinder Singh, Jatinder Singh and Paramjeet Kaur @ Simran (present petitioner) were members. She stated that all the accused used to threaten to molest her and were extracting money from her. She stated that she did not report the incident earlier because she was scared that her parents will reprimind her. The statement of victim was recorded under Section 164 Cr.P.C.