RANDHIR SINGH @ MONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Randhir Singh alias Monu son of Ramesh Singh has preferred the instant petition for the grant of anticipatory bail in a criminal case instituted against him on private complaint (Annexure P1) by complainant Neha, daughter of Satish Kumar (respondent No.2), in which, he along with his other co-accused was summoned to face the trial for the commission of offences punishable under sections 148, 323, 328, 354, 365, 366, 368 and 376 read with section 149 IPC, invoking the provisions of section 438 Cr.PC.

(2.) NOTICE of the petition was issued to the respondent.

(3.) DURING the course of preliminary hearing, a Coordinate Bench of this Court (M.M.S.Bedi, J.) passed the following order on 15.11.2012:-