PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) Through instant petition, the petitioner is seeking regular bail in case bearing FIR No.75 dtd. 19/7/2021 under Sec. 354-A IPC, Sec. 8 of Protection of Children from Sexual Offences, Act and Sec. 3 of SC and ST Act, registered at Police Station Ghall Khurd, District Ferozepur.

(3.) Briefly, the allegations against the petitioner are to the effect that on 17/7/2021, the victim, who is aged about 12 years, alongwith three/four other girls have been visited Gurudwara Sahib in the village where the petitioner had touched her inappropriately and committed sexual assault, while she was present in the langar hall.