PARDEEP ALIAS GOLDY Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, I am disposing of three petitions i.e. Criminal Misc. No. M-19846 of 2011 filed by accused Pardeep alias Goldy, Criminal Misc. No. M-30862 of 2011 filed by accused Manoj Kumar and Criminal Misc. No. M-31831 of 2011 filed by accused Bachitar Singh, all seeking bail in case FIR No. 294, 506, 120B, 376 IPC and section 67 ABC/68 of Information Technology Act, registered at Police Station Assandh,District Karnal.

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

(3.) According to the prosecution version, Gurlal alias Lali took the prosecutrix aged 15 years in his vehicle being driven by Gagan and accompanied by another boy. On the way, Gagan and other boy alighted from the vehicle and Gurlal after making the prosecutrix unconscious by serving her water (mixed with some intoxicant) committed rape on her. Thereafter obscene video/photographs of the prosecutrix were uploaded on the internet.