SHAILENDRA CHAUDHARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificate of the petitioner has been circulated today and the same is taken on record.

(2.) Shailendra Chaudhari-petitioner is seeking regular bail in the case bearing FIR No.113 dtd. 11/4/2022 under Ss. 354-A/354-B IPC, registered at Police Station Sahnewal, Ludhiana.

(3.) Briefly, the allegations are to the effect that the complainant is wife of the brother-in-law of the petitioner. The marriage of the complainant was solemnized on 27/2/2022 with Sonu Jha. On account of some health issues, they have started residing in the rental accommodation of petitioner at Ludhiana. The petitioner by chanting some Tantra Mantras has made the husband of the complainant to sleep and thereafter, tried to commit sexual assault and disrobed her.