JAGDISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Custody certificate has been taken on record.

(2.) The petitioner is seeking regular bail in case bearing FIR No. 53 dtd. 5/11/2020 under Ss. 323, 376, 450 and 506 IPC (511 and 451 IPC deleted later on and Sec. 450 added later on), registered at Police Station Women Dabwali, District Sirsa.

(3.) Briefly, as per the allegations of the prosecutrix, on 4/11/2020 at about 11 P.M., the prosecutrix who is aged about 80 years was sleeping in her room. The petitioner entered the room, took off his clothes, pulled the Ghagra of the prosecutrix and tried to commit wrong with her. When she raised objection, the petitioner sat on her chest and inflicted blows on her mouth and chest. On noticing someone present outside the room, the petitioner slipped away while extending threat to kill the prosecutrix.