RUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Rupinder Singh, the petitioner seeks regular bail in a case registered by way of FIR No. 53 dated 04.11.2011 at Police Station 'D' Division Amritsar, District Amritsar, for an offence punishable under sections 420, 467, 468, 471 and 376 read with section 34 IPC.

(2.) Learned counsel for the petitioner has submitted that house of the petitioner was taken on rent by father of the complainant. According to him, father of the complainant borrowed a sum of Rs.2,50,000/- on two occasions from the petitioner. He has further submitted that there is nothing to attract the offences under sections 420 or 467, 468 and 471 IPC in this case. He has further submitted that the allegations of rape are levelled after four months of the sexual act, committed for the first time. Becoming specific, he has submitted that rape is alleged to have been committed for the first time on 11.07.2011 and it continued till the registration of the FIR on 04.11.2011. During this period, the complainant did not disclose the fact of rape to her parents. He has further submitted that there is absence of injuries on her private parts, which also rules out the possibility of rape. According to him, there was no question of even threat given by the petitioner to the prosecutrix. He has referred to Annexure P-6, the compromise and has submitted that till this date, there was no allegation of rape. Learned counsel for the petitioner has cited before me a number of decisions where bail had been granted in rape cases.

(3.) They are as under:-