PRINCEPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 Cr.P.C seeking anticipatory bail.

(2.) In paragraph 7 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The victim alleged that on 9/5/2022, she along with her sister had gone to give matriculation examination. After the examination is over, her sister sent her back to home along with petitioner Princepal Singh. Instead of taking her to home, the petitioner took her to a hotel, where he tried to commit rape upon her. The petitioner was able to save herself from his advances and fled away.