SAAHIL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a Petition for regular bail filed under Section 439 Cr.P.C. on behalf of the Petitioner in case FIR No.142 dated 11.07.2019, under Section 370(A)/376 of the IPC, Sections 3/4/5 of the Immoral Traffic Prevention Act, 1956 and Section 17 of the Protection of Children from Sexual Offences Act, 2012, registered at Police Station City Sangrur, District Sangrur.

(2.) Ld. State Counsel has sent up by E-mail a copy of the Certificate issued by the Principal of the Primary School-Padaria Dalelpur, District Shahjahanpur (U.P.) dated 26.07.2019, which goes to show that Date of Birth of the Victim as available in the School Records happens to be 15th of June, 2001. This would therefore go to indicate that she had not crossed the age of majority till at least before one month prior to lodging of the FIR on 11th July, 2019.

(3.) In this view of the matter, this Court is of the opinion that considering the gravity of the offences involved, the Petitioner who has been identified in Court as one of the boys who committed rape upon the Victim, with the abetment of co-accused Kamaljit Kaur at a time when she apparently had not crossed the age of majority.