NAVDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) Petitioner seeks concession of bail pending trial in FIR No. 86 dated 09.03.2012, under Section 376, 506, 120-B IPC, Police Station Baldev Nagar, District Ambala.

(3.) As per allegations in the FIR, the complainant's daughter was allured by the petitioner with a promise to marry and it is alleged that the petitioner committed rape upon the complainant's daughter for three (03) years on this pretext.