DARA ALIAS PINTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for grant of anticipatory bail to the petitioner in case FIR No. 189 dated 12.7.2014, registered under Section 363 & 366 -A of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") and Section 376 IPC (added later on) at Police Station Phillaur, Jalandhar.

(2.) AS per the prosecution allegations, the prosecutrix, aged about 15 years and a student of 9th class was administered intoxicant tablets by Manpreet and his mother and left her at Goraya, where she was handed over to a boy who used to drive a Combine. That boy took the prosecutrix to Feorzepur and he committed rape upon her. He left her at the house of one Rinku. He also raped her and kept her as his wife for about eight months. Thereafter, she was searched by her father and was brought to home.

(3.) THE present case was registered on the statement of Manohar Lal, father of the prosecutrix, initially under Sections 363 and 366 -A IPC. But after the statement of the prosecutrix, Section 376 IPC was also added. The application of the petitioner for grant of anticipatory bail was dismissed by the Additional Sessions Judge, Jalandhar vide order dated 13.4.2015. Hence, this petition.