MAHAVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER is made by the petitioner for grant of anticipatory bail under Section 438 Cr.P.C. in FIR No. 04 dated 12.01.2011 for offences under Sections 377, 506 and 120 -B of Indian Penal Code (IPC), registered at Police Station Sidhwan Bet.

(2.) THE occurrence took place on 04.06.2010. The victim is a differently challenged person and was about 11 years old studying in the 2nd standard of the school. The victim went to the village school for playing alongwith Balraj Singh @ Raju, Sukhwinder Singh, Kala Singh -petitioner and Parveen Singh. There is also Anganwadi school within the premises of said school.

(3.) I have heard learned counsel for the petitioner, the State counsel. The police record has been produced which is also perused. Learned counsel for the petitioner, vehemently, contended that there is huge delay in lodging the DDR and further that the petitioner has been named because of the party faction in the village.