MANI LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is for grant of anticipatory bail to the petitioner in criminal case having FIR No.150 dtd. 16/8/2018 registered under Ss. 377 IPC and Ss. 3 and 4 of POCSO Act at Police Station Sadar Patiala, District Patiala.

(2.) Counsel for the petitioner inter alia contends that the petitioner is falsely implicated in the present case at the instance of the complainantvictim and his father and the petitioner was granted interim bail vide order dtd. 18/12/2020 and then he joined the investigation and thereafter, the police presented the challan and charges were framed and during the trial, the complainant-victim and his father are examined but they have not supported the case of the prosecution. So, prayer is made that the present petition be allowed.

(3.) Reply filed on behalf of the State by way of affidavit of Gurdev Singh Dhaliwal, DSP (Rural), Patiala along with documents Annexures R-1 to R-5 are ordered to be taken on record.