JAGROOP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case was taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.17 dated 10.02.2019, registered under Sections 376-D, 342, 384, 354-B, 379-B, 364-A and 397 IPC in which charges have been framed under Sections 341, 427, 364-A, 342, 323, 354, 354 read with Sections 34, 354-B, 354-B read with Sections 34, 376-D, 397 and 411 IPC, Section 66-B read with Section 34 IPC and Section 66-E of the Information Technology Act at Police Station Dakha, District Ludhiana.

(3.) The FIR was registered at the instance of the complainant/prosecutrix with the allegations that on 09.02.2019 at about 8.00 P.M., she along with her friend Prabhnoor had come towards the Issewal side, Ludhiana in a car. They had reached a little ahead of Issewal Canal bridge towards the side of Changna Wale. Three young boys came from behind on a motorcycle out of whom one was Sikh and two were clean shaven. One hit the window pane of the car with brick. Sikh boy and one clean shaven boy caught hold of the steering of the car and by making a mobile call they called seven more persons on two motorcycles. Both dragged Prahbnoor and took him to the back seat of the car. Sikh boy made the complainant forcibly sit on his lap and all of them took the complainant and Prabhnoor alongwith the car to a plot. Prabhnoor was confined in the car. The complainant was dragged from the car and was taken to the plot, where 10 persons committed gang rape with her one by one. For letting them go, the accused persons demanded an amount of Rs.1 lakh as extortion amount. When nobody came with the money, then they left the complainant and Pranhnoor and fled away in their vehicles by throwing the keys of the car. The complainant and Prabhnoor reached Pandita Da Dhaba, Mullanpur in their car, where they met Jaspreet Singh friend of Prabhnoor. Along with him one more friend namely Paramjit Singh was also there. The whole story was disclosed to them. Thereafter they went home. Prabhnoor had suffered injuries, therefore, Jaspreet Singh and Hardeep Singh took the complainant and Pranhnoor to Civil Hospital, Sudhar. Since there was no lady Doctor in the Civil Hospital, Sudhar, medical of the complainant was not done and the Doctor asked her to come in the morning. The FIR was registered with this background.