SHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition filed under Sec. 439 Cr.P.C. is for grant of regular bail to the petitioner in case FIR No.33 dtd. 6/4/2018 registered under Sec. 376 of IPC and Sec. 4 of POCSO Act, 2012 at Police Station Kanwan, District Pathankot.

(2.) Power of attorney filed on behalf of complainant in court today, is taken on record.

(3.) The aforesaid FIR was registered at the behest of Rekha Devi who is a mother of the prosecutrix to the effect that on 31/3/2018, the petitioner and his wife Preet Kaur, having two daughters, had taken away the daughter of the complainant to Village Gobindsar, Police Station Kanwan, on the pretext that death ceremony of Dalip Singh, who is father-in-law of the sister of the petitioner. On the night the petitioner-Sharanjit Singh along with his wife Preet Kaur were on double bed and the prosecutrix slept on a separate bed. However, after some time, the petitioner came on the bed of the prosecutrix and started doing obscene activities and while putting his hand on her mouth, he forcibly committed rape upon the prosecutrix and threatened her not to disclose it to anybody. The prosecutrix has narrated the whole story to her mother who further shared it with her husband.