INDERPREET SINGH JHANDU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of lockdown due to outbreak of pandemic COVID-19.

(2.) Petitioner Inderpreet Singh Jhandu who is accused in case bearing FIR No. 21 dated 08.02.2020 under Sections 376 (2) (n) of I PC registered at Police Station City-ll, Khanna, Police Station Khanna, District Ludhiana has come up in this first anticipatory bail application under Section 438 Cr.P.C.

(3.) The precise allegations have come about from a girl aged around 22/23 years. In her complaint, the complainant alleges that she met the accused on a wedding function and, thereafter, they become good friends and developed intimate relationship and started living together. The accused had been maintaining physical relations with her and had even introduced her to his family and both of them had undergone symbolic marriage at a temple and, thereafter, started living together in some dwelling unit. Out of their physical relations, the girl aborted twice with consent and, thereafter, it is alleged that accused duped her and fled abroad leading to the registration of the present case.