GURPREET SINGH Vs. STATE OF UNION TERRITORY

JUDGEMENT

(1.) Since the application is in compliance with earlier order dated 27.9.2019, the same is allowed. Documents attached with the application are taken on record subject to just exceptions. CRM-M-41022-2019

(2.) Accused-petitioner Gurpreet Singh who is in custody has come up in this first bail application under Section 439 Cr.P.C. in case FIR No. 172 dated 3.7.2019 under Sections 376(1), 506 IPC and Section 4 of the POCSO Act and challan presented under Sections 376(2)N, 506 IPC and Section 06 of POCSO Act, Police Station Sector 34, Chandigarh.

(3.) The facts brought to the notice of this Court are that the present case was got registered on the statement of the victim, an un-married girl having date of birth 10.4.2001. In her complaint, complainant alleges that the accused who is from their neighbourhood took her to a house in Sector 45, Chandigarh and physically defiled her against her wishes and started blackmailing her. The accused tried to force the girl into more such instances and when she refused the victim was threatened with elimination of her brother leading to the registration of the present case and arrest of the accused.