SUVIR SEHGAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-8341-2022

(2.) By way of present petition filed under Sec. 401 of the Code of Criminal Procedure, 1973 (for short "the Code"), petitioner has approached this Court challenging order dtd. 1/2/2022, whereby application seeking default bail under Sec. 167 (2) of the Code has been dismissed in case FIR No. 108 dtd. 14/10/2021, Annexure P-l, registered for offences under Sec. 376, IPC and Sec. 4 of Protection of Children from Sexual Offences Act, 2012 (for brevity -"the POCSO Act"), later on, Sec. 376, IPC and Sec. 04 ofPOCSO Act were deleted and Sec. 376-AB and 506, IPC and Sec. 06, POCSO Act were added at Police Station Verowal, District Tarn Taran.

(3.) Case of the prosecution is that FIR, Annexure P-l, has been lodged by a grandmother on the allegation that her 06 years old grand-daughter had gone to the house of Kulwinder Singh, present petitioner, on 9/10/2021 at noon time. When she went to bring her back, she heard her screams and on seeing her, Kulwinder Singh ran away. She saw that her grand-daughter was bleeding from her private part. She brought her home but due to shame, she and her daughter-in-law did not disclose the incident to anyone for a few days.