MUSTAQ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All 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 'regular bail1, upon FIR no.102, dated 15.12.2019, having been registered against him and his co-accused, alleging therein the commission of offences punishable under Sections 376-D and 506 of the IPC as also under Section 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Learned counsel for the petitioner submits that in fact the petitioner and the person shown to be the victim have got married to each other in jail, after seeking permission, the marriage having been performed by way of a Nikah ceremony conducted in jail.