BALWINDER KAUR 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 Balwinder Kaur alias Sukh has sought first anticipatory bail under Section 438 Cr.P.C. in case bearing FIR No.0067 dated 07.12.2019 under Sections 342, 323, 344, 346, 370, 370-A, 120-B, 376E IPC and sections 3 and 4 of Immoral Traffic (Prevention) Act, 1956 pertaining to Police Station Verka, District Police Commissioner ate Amritsar got registered on the statement of prosecutrix, an unmarried girl aged around 23/24 years. In her allegations, the prosecutrix claims that she belongs to Utter Pradesh and had come to the city of Amritsar where she managed to secure a job at the house of the petitioner and who used to solicit customers for monetary gains and forced the complainant into this trade which carried on against her wishes for a period of 1 lA years and thereafter the prosecutrix escaped leading to registration of the present case.

(3.) Learned counsel for the petitioner Mr. D.S. Pheruman, Advocate inter alia contends that there is no specific allegation against the petitioner and all accusations are general in nature and has sought to displace the stand of the prosecution as to the allegation of rape claiming that there is no medical evidence to substantiate the same.