NAVDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No.22 dated 30.01.2020 under Sections 376, 406, 120-B, 506 IPC registered at Police Station, Sadar Jagraon, District Ludhiana.

(2.) Counsel for the petitioner submits that admittedly as per the FIR itself there was a relationship between the petitioner and the complainant Jaspreet Kaur who is aged around 33 years. It is submitted by the complainant's counsel that there was physical relationship between them on inducement on the part of the petitioner to marry her. Money was also taken on demand as such for the need of the petitioner and that the accused family had purchased tractor and motorcycle etc.

(3.) Counsel for the petitioner has submitted that in such circumstances once the challan has been presented on 20.3.2020 and investigation is complete, no useful purpose would be served by keeping the petitioner behind the bar.