SONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No.159 dtd. 26/4/2018, registered for the offences punishable under Ss. 120-B, 313, 376(2)(N), 506, 34 of Indian Penal Code (for short, "IPC"), 1860, at Police Station Dadri City, District Charkhi Dadri. Heard.

(2.) Learned counsel for the petitioner has placed on record certified copy of deposition sheet of the prosecutrix. A bare perusal of the said deposition transpires that petitioner and the prosecutrix were in illegal relation.

(3.) This court would like to reproduce the relevant part of the examination-in-chief as under:-