LAKHBIR SINGH SANDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Lakhbir Singh Sandhu has filed the instant petition for bail in case FIR No. 86 dated 22.8.2011, under sections 376, 511, 354, 506 IPC, Police Station Daba, Distt. Ludhiana.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) According to the prosecution version, there is live-inrelationship between petitioner and the complainant Sunita Rani who is mother of the prosecutrix aged 14 years. The petitioner attempted to commit rape on the prosecutrix in the absence of the complainant.