JASMER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) The petitioners pray for bail pending trial in FIR No.47, dtd. 26/2/2021 under Ss. 376, 511, 354, 354-A, 509 IPC, registered at Police Station Sadar Amritsar, District Amritsar.

(3.) Learned counsel for the petitioner submits that petitioner, who is 50 years old, has been serving as a Sewadar in the Gurudwara for the last 25 years and enjoys a good reputation. He is living in the Gurudwara alongwith his family and is not involved in any other criminal case. Learned counsel contends that petitioner is sought to be falsely implicated for extraneous considerations. There is no medical evidence on record to corroborate the allegations as raised. Furthermore, the challan/fmal report under Sec. 173 Cr.P.C. in this case already stands presented. Petitioner undertakes that he would not try to contact the victim or any of her family members in any manner and there is no question of his trying to influence any of the witnesses. It is thus prayed that this petition be allowed.