JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Jasbir Singh has filed this petition for regular bail in case FIR No.176 dated 01.10.2011 under Sections 452, 353, 376 and 511 Indian Penal Code, registered at Police Station Dakha, District Ludhiana.

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

(3.) According to prosecution version, the petitioner went into the house of the prosecutrix and started conversing with her in obscene language but she did not respond. The petitioner then caught the prosecutrix and put her on the cot and inspite of resistance by her, the petitioner broke the string of her salwar and tried to commit rape on her. Her alarm attracted neighbours and the petitioner fled away after threatening the prosecutrix.