SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to the petitioner, Sukhwinder Singh, son of Madan Lal, resident of village Kakowal, Tehsil and District Ludhiana, who has been summoned in a complaint case for having committed the offences punishable under Sections 323, 324, 376, 506 and 509, IPC, and Sections 3 and 4 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) LEARNED counsel contends that the complainant- respondent Nos. 2 and 3 had reported the matter to the police also but the allegations levelled by them against the petitioner were found to be false; that the complaint (Annexure P-1) was not maintainable once it is filed by more than one person; and that the learned Area Judicial Magistrate was not competent to take cognizance of the complaint and pass the summoning order dated 4.5.2012 (Annexure P-3). He further submits that the allegations with regard to commission of the offence punishable under Section 376, IPC, are not levelled against the petitioner.

(3.) I have heard learned counsel for the parties and with their able assistance gone through the material available on record.