RATTAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in complaint No. COMI-166/2015, dtd. 6/5/2015 titled as Preeti Vs. Om Parkash and others filed under Ss. 376-D, 323, 324, 328 read with Sec. 34 IPC, pending in the court of learned JMIC, Jalandhar.

(2.) On 15/1/2020, the following order was passed:

(3.) Learned counsel for the petitioner contends that in pursuance to the interim directions issued by this Court, the petitioner has joined the proceedings before the trial Court and has been released on interim bail. Furthermore on the basis of same allegations at the earlier instance an FIR bearing No.52 dtd. 20/7/2014 under Sec. 376-D was registered at Police Station, Women Cell, Jalandhar, the same was cancelled and the proceedings under Sec. 182 IPC have been initiated against the respondent No.2.