PARMINDER SINGH @ RANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Tersely, the facts & material, culminating in the commencement, relevant for the limited purpose of deciding the instant petition for the grant of regular bail filed by petitioner Parminder Singh alias Rana and emanating from the FIR (Annexure P1) is that, in the year 2008, the prosecutrix (name withheld) was working as Head Constable/Computer Operator in the office of SSP, Barnala. The petitioner used to come to her office in regard to his work. It was claimed that he along with his other co-accused asked her to send her son to

(2.) The case of the prosecution further proceeds that petitioner molested and started blackmailing the prosecutrix. He continued raping her from the year 2008 to March 2012.

(3.) Leveling a variety of allegations and narrating the sequence of events, in all, the prosecutrix claimed that the accused have cheated her, misappropriated the indicated amount, committed rape and threatened her with dire consequences. In the background of these allegations and in the wake of complaint of the prosecutrix, the present case was registered against the accused, vide FIR No.230 dated 23.8.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 376, 420, 406, 384 and 506 IPC by the police of Police Station City Barnala.