DINESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Petitioner has filed the present petition praying for grant of anticipatory bail in case FIR No.78 dated 17.03.2021, under Section 376 of Indian Penal Code, at Police Station City Derabassi, SAS Nagar, Mohali.

(3.) The FIR in question has been appended as Annexure P-1 with the petition. From the bare perusal of the FIR, the serious allegations are levelled by the complainant wherein she has alleged that the victim has a matrimonial dispute with the husband and there are litigation pending between both. Taking benefit of the same, the petitioner has committed rape with the victim. There are allegations of threatening the victim for not disclosing the same and such incidents have been repeated number of times with the victim.