PARAMJIT ALIAS SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is, for grant of anticipatory bail in case FIR No.45 dated 27.3.2006, registered under Sections 366,363,406 of the Indian Penal Code at Police Station Goraya, Distt.Jalandhar. As per the allegations in the FIR and those levelled during investigation, the petitioner allegedly kidnapped and thereafter raped, the complainant, a married woman, with a four and half year old child. Contention of counsel for the petitioner that the complainant is seven years older than the petitioner and accompanied him of her own free will, is not borne out from the record of investigation. The complainant has levelled allegations of kidnapping and rape against the petitioner and his co-accused. Consequently, no ground to extend the concession of anticipatory bail to the petitioner. Dismissed.