HARJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall dispose of above noted two petitions as they arise out of the same FIR.

(2.) Prayer in these petitions, filed under Sec. 438 of the Code of Criminal Procedure, is for grant of anticipatory bail to petitioners in FIR No. 146 dtd. 1/9/2020, registered under Ss. 323, 341, 354-B, 34 of the IPC at Police Station Koom Kalan, District Police Commissionerate, Ludhiana.

(3.) Learned counsel for the petitioners, at the very outset, submits that on an earlier occasion, some photographs of petitioner Harjeet Singh along with daughter of co-accused/petitioner Kulwinder Singh were uploaded on Facebook ID and father of petitioner Harjeet Singh had given a complaint to Cyber Crime Ludhiana on 3/7/2020 and after conducting an inquiry, it was found that it is complainant Sonu wife of Budh Singh, who has uploaded the said photographs and on that account, FIR No. 211 dtd. 10/12/2020, under Ss. 509 IPC, Sec. 66-D of the Information Technology Act, 2000 and Sec. 6 of the Indecent Representation of Women (Prohibition) Act, 1986 was registered at the same police station.