SURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Surinder Singh, who is brother-in-law of the complainant, has filed this petition under Section 439 Cr.P.C. seeking regular bail in FIR No.121 dated 15.09.2019 under Sections 452, 384, 506, 498-A, 323, 294, 342, 354, 354-A, 509, 354-D and 380 IPC read with Section 12 of the Protection of Children from Sexual Offences Act, 2012 registered at Police Station Chamkaur Sahib, District Rupnagar.

(2.) The aforesaid FIR was registered at the behest of Harbans Kaur. As per the FIR, complainant Harbans Kaur is married with Jang Bahadur Singh, who is living in Spain for the last about 14 years. There are two children from this marriage i.e. a son, namely, Gurdeep Singh, aged about 16 years and a daughter, namely, Neelam, aged about 17 years. The allegation against the petitioner is that he used to harass the complainant and compel her to develop illicit relations with him and on refusal, he beats her.

(3.) Learned counsel for the petitioner has argued that the petitioner and the complainant are residing in the same locality for the last about 20 years. The petitioner is the only person to look after the family of the complainant as her husband is living abroad. The petitioner has never asked the complainant to develop illicit relations with him. In fact, it is the complainant, who is committing wrong as she is maintaining illicit relations with some other person other than her husband. When the petitioner restrained her, in retaliation thereof, she has got the present FIR registered against him. The petitioner is in custody since 21.09.2019 and the trial is not likely to be concluded in near future.