SANJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail in his second attempt under Sec. 439 Cr.P.C in case bearing FIR No.11 dtd. 12/1/2019, registered under Ss. 376, 506 and 354 IPC and Sec. 4 of POCSO Act, 2012, at Police Station Tibba, District Ludhiana.

(3.) CRM-M-20811 of 2020 was got dismissed as withdrawn on 6/1/2021. FIR was registered at the instance of Ashutosh Tewari who alleged in the FIR that his minor sister-in- law was with his family for the last 3 years and was studying in the school. The petitioner was having an evil eye on the minor and he used to tease her. Despite objection by the complainant party, the petitioner did not mend his ways. On 3/1/2019, at about 7.30 pm, wife of the complainant was present in the house and was working on the ground floor. The minor victim/prosecutrix was in the room at upper floor. The petitioner entered the house and the room of the victim. When the complainant arrived at the house and heard the noise of the victim, the complainant went to the first floor and saw the petitioner running from the room. The girl was crying. On inquiries, the girl was confused and perplexed and was not telling anything. The girl asked the complainant to send her to her parental house in the village. The complainant took the girl to Uttar Pradesh to her parental house. After few days, the girl informed the complainant that on 3/1/2019, the petitioner had forcibly committed bad act with her. The FIR came be registered with this background.