MANJOT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application for placing on record statement of the prosecutrix. Application is allowed as prayed for. Statement (PW-1) is taken on record as Annexure P-8 to the main petition.

(2.) Petitioner seeks concession of regular bail in a case registered against him under section 376 IPC vide FIR No. 316 dated 12.09.2011 at police station City Sangrur.

(3.) Learned counsel for the petitioner has contended that from the statement of the prosecutrix as well as other record available particularly the photographs and the messages sent telephonically, it is clear that prosecutrix was a consenting party. According to him, offence under section 376 IPC is not made out. According to him, petitioner is in custody since October 01, 2011. He is thus entitled to concession of bail.