RAVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for grant of regular bail to the petitioner, Ravi son of Ramesh Kumar alias Luna Ram, resident of Village Chakka, Tehsil and District Sirsa, who has been booked for having committed the offences punishable under Sections 328, 452, 506, 376(2)(n) read with Section 120B, IPC, and Section 6 of the Protection of Children from Sexual Offences Act, 2012, in a case arising out of FIR No. 509, dated 27.05.2014, registered at Police Station, City, Sirsa.

(2.) LEARNED counsel contends that the prosecutrix and the petitioner had love affair with each other and in consequence thereof they wanted to solemnize the marriage, but due to confusion, the prosecutrix lodged the present FIR and thereafter the petitioner was arrested and put behind the bars. During pendency of the case, an application for grant of bail was presented before the learned Additional Sessions Judge, Sirsa, and it was ordered that the petitioner be taken in custody to the place of the marriage of the prosecutrix with the petitioner and, thereafter their marriage was solemnized on 08.06.2014. Learned Additional Sessions Judge has not assigned good reasons while dismissing the application for grant of bail to the petitioner. It has also been contended that the petitioner is neither required nor involved in any other case.

(3.) LEARNED counsel for the complainant -prosecutrix very fairly concedes that the prosecutrix has solemnized the marriage with the petitioner on 08.06.2014. He also submits that the prosecutrix has no objection if the bail is granted to the petitioner.