SANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed on behalf of the petitioner seeking grant of anticipatory/pre-arrest bail under Ss. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter to be referred as 'BNSS') in FIR No.50 dtd. 27/6/2024 registered for offences punishable under Ss. 3, 4, 11(ii) of the Protection of Children from Sexual Offences Act (Amended) 2012, 2019 and offence under Ss. 6, 10, 15, 16 of Protection of Children from Sexual Offences Act (Amended) 2012, 2019 vide G.D. No.25 dtd. 25/7/2024 (Annexure P-2) at Police Station Bajakhana, District Faridkot.

(2.) The case set up in the FIR in question (as spelled out in the present petition by the petitioner) is as follows:-

(3.) Subsequently, vide GD No.025 dtd. 25/7/2024, the petitioner (herein) was arraigned as an accused. The same is reproduced as below:-