JOGINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) (Oral)

(2.) THIS is a petition under Section 439 Cr.P.C. for bail in a case lodged under Sections 323, 363, 366-A and 376-G of the Indian Penal Code. It is pleaded that medical examination of the girl does not in any way reflect commission of rape as alleged and therefore, the petitioner is entitled to the concession of bail.I have gone through the FIR as also the statement of prosecutrix recorded under Section 164 Cr.P.C. The petitioner and co-accused, Balwinder Singh, have been specifically named and ascribed gang rape. The petition of co-accused, Balwinder Singh, has been dismissed by this Court vide Order dated 9.2.2006 while dealing with Criminal Miscellaneous No.5709-M of 2006. Finding no merit in the petition, the same is dismissed.