MOHAN ALIAS MONTY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Mohan alias Monty son of Ram Ujjagar, has directed the instant application for the grant of regular bail, in a case registered against him, vide FIR No. 208 dated 5.7.2011 (Annexure P1), on accusation of having committed the offences punishable under sections 452 & 506 IPC only (the offences punishable under sections 354, 328 & 376 IPC were later on added) by the police of Police Station Saran, District Faridabad, invoking the provisions of section 439 Cr. P.C.

(2.) Concisely, the prosecution case is that on 3.7.2011, as soon as at about 5.30 P.M., the prosecutrix (name intentionally withheld) had gone on the roof of her house to collect the clothes, in the meantime, the petitioner, who resides in the adjoining house, came there. He was stated to have put some tablet in her mouth and one tablet from his envelope fell down, which was picked up by her. The petitioner threatened her with dire consequences, if she disclosed anything to any body. On the basis of aforesaid allegations, initially, a criminal case was registered against the petitioner, by way of FIR (Annexure P1), for having committed the offences punishable under sections 452 and 506 IPC only. Subsequently, the offences punishable under sections 452 and 506 IPCwere added in this case.

(3.) Notice of the application was issued to the State.