MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition for regular bail has been filed by petitioner Manpreet Singh, an accused in FIR No.02 dtd. 2/1/2021, for offences under Ss. 377, 511 IPC and Sec. 4 of Protection of Children from Sexual Offences Act, 2012, registered with Police Station Jhunir, District Mansa.

(2.) Briefly stated facts of the case as per prosecution story are that, on 1/1/2021 at about 3.00 PM, Manpreet Singh took child victim, aged about 08 years, a student of 2nd class from his school on a bicycle by giving him allurement of money and then in a room constructed in his field, removed his trouser (lower), took off pants of the child victim and started committing sodomy with him; the child victim started crying on account of pain at which Manpreet Singh made him sit on his bicycle and left him near the school premises; the child informed his father Satnam Singh when he came home in the evening; the child was removed to Civil Hospital Sardulgarh, where he was medico-legally examined; the matter was reported to the police on the basis of which, formal FIR was recorded; the accused was arrested in this case on 2/1/2021.

(3.) Petitioner/accused had filed an application for grant of regular bail before Special Judge, Mansa, which was dismissed, vide order dtd. 27/1/2021. As such, he has approached this Court, craving for grant of similar relief, which request is being opposed by learned State counsel.