HARPREET SINGH ALIAS HAPPY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER , Harpreet Singh @ Happy seeks pre-arrest bail in case bearing FIR No. 153 dated 19.9.2001 registered under Section 376/34, Indian Penal Code, with Police Station 'B' Division, Amritsar.

(2.) THE accusations against the petitioner-accused are that on 19.9.2001 at about 8.30 p.m. when Amarjit Kaur had gone to the P.C.O. booth belonging to Jagir Singh, she saw petitioner-accused present there. Petitioner-accused caught hold of her arm and took her inside the cabin forcibly. Thereafter, Jagir Singh raped her. Case is still under investigation.

(3.) WITHOUT going into the merits of the case and taking into account the totality of the circumstances on record, I accept the petition and order that petitioner-accused, in the event of his arrest, shall be admitted to bail on his furnishing bail bonds and surety bonds to the satisfaction of arresting officer, undertaking therein to abide by the conditions laid down in Section 438(2), Code of Criminal Procedure. Petition allowed.