AMANDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All the cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the Covid-19 pandemic.

(2.) By this petition, the petitioner seeks the concession of anticipatory bail upon FIR no.87, dated 09.04.2020, having been registered at Police Station Division B, Police Commissionerate, Amritsar, District Amritsar, against him, alleging therein the commission of offences punishable under Sections 363, 366-A and 188 of the IPC and Sections 3 and 4 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Learned counsel for the petitioner submits that the alleged victim who is, as per his instructions, 17 years old, went of her own will with the petitioner, and in her first statement before the Magistrate, stated that the petitioner did not assault her at all in any manner.