KARAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By filing the present petition under Section 438 of the Code of Criminal Procedure, the petitioner has sought anticipatory bail in FIR No.33 dated 01.05.2017, registered under Sections 417 and 376 of IPC, at Police Station Women Cell, Patiala.

(2.) It is contended that the allegations levelled in the complaint (Annexure P-2) addressed to SHO, Police Station Kotwali, Patiala were not supported by father and sister of the complainant. Even the complaint preferred by the complainant (Annexure P-6) in the Court of Chief Judicial Magistrate, Patiala, has been dismissed for non prosecution, vide order dated 23.12.2016 (Annexure P-7). He further states that in pursuance of order dated 05.06.2017, the petitioner has joined the investigation. False implication has been pleaded

(3.) On the other hand, the learned State counsel, on instructions states that though the petitioner has joined the investigation, however, there are specific allegations of rape against the petitioner in the FIR.