MANI SHANKAR SINGH 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.) Instant petition has been filed under Section 438 Cr.P.C. praying for grant of anticipatory bail to the petitioner in case FIR No.42, dated 03.04.2021, under Sections 323, 354, 34 IPC and subsequently added Sections 67, 67-A of Information Technology Act, registered at Police Station Sadar Rupnagar, District Rupnagar.

(3.) Learned counsel of the petitioner has vehemently contended that from bare reading of the allegations in the FIR, no offence as alleged, has been made out against the petitioner. Counsel for the petitioner has drawn attention of this Court to the order passed by learned Additional Sessions Judge, Rupnagar, wherein the discussion regarding some photographs in which complainant was shown to have been disrobed from the front portion with her torn shirt. There is another discussion regarding the record of one pendrive and the petitioner wants to make out a case from these observations that he has no role to play in the occurrence and he is innocent. He has further contended that there is a CD of the occurrence, which has been placed on record and in the light of this, the petitioner is innocent.