PARDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner, Pardeep, son of Madan Singh, who has been booked for having committed the offence punishable under Section 376 read with Section 511, IPC, in FIR No. 82, dated 10.3.2012, registered at Police Station, Sadar, Rohtak.

(2.) Learned counsel for the petitioner contends that the petitioner is behind the bars from 11.3.2012. He further submits that the petitioner is aged about 18 years and 6 months. He further submits that it would be a moot point during the course of the trial that an offence for attempt to rape is made out. Even if the prosecution version is taken at its face value, it would attract the mischief of Section 354, IPC, only. He further submits that after the filing of the charge sheet, still the case is at the stage of consideration of charges only and as such, the trial would take sufficient time to conclude and no useful purpose would be served to keep the petitioner behind the bars for an indefinite period.

(3.) Learned counsel for the State submits that the allegations levelled against the petitioner are serious in nature, therefore, he should not be extended the benefit of bail pending trial.