DHARINDER SINGH @ MONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Dharinder Singh @ Monu has filed this petition for regular bail in case FIR No.47 dated 25.05.2011, under Sections 376 and 511 of the Indian Penal Code (in short -- IPC), registered at Police Station Meharban, District Ludhiana.

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

(3.) According to the prosecution version, the petitioner entered into the house of prosecutrix aged 12 years, while she was alone and bolted the door from inside and forcibly broke open the string of her salwaar and also put of his own trousers and started kissing the prosecutrix in violent manner leaving teeth marks. When persons of the locality knocked at the door, the petitioner opened the door after five minutes after putting on his trousers.