MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered against him vide FIR No.116 dated 15.7.2019 under Section 376 IPC at Police Station City Mansa, District Mansa.

(2.) The FIR was registered at the instance of prosecutrix wherein it has been alleged that she is aged 32 years and that her marriage was solemnized with Jagdev Kumar on 19.7.2006 but her husband expired on 31.3.2011. After death of her husband, she used to remain tense and did not have any source of income. It is alleged that the petitioner Manpreet Singh is a cousin of her husband and who visited her on her son's birthday and brought several gifts and also offered to financially help her while representing that the complainant was his cousin brother's widow and that it was his responsibility to look after the complainant. It is alleged that thereafter the petitioner used to visit her frequently and also rendered financial assistance. It is further stated therein that on 29.6.2012, the petitioner came to her house in inebriated condition and forcibly established physical relations with her and also threatened to eliminate her in case she reported the matter to the police. It is alleged that later the said Manpreet Singh held false assurances that he would marry the complainant after he gets divorce from his own wife and on the basis of the said false assurances kept on having physical relations with the complainant for 6-7 years. However, later the petitioner backed out from his promise and did not marry the complainant.

(3.) The learned counsel for the petitioner has submitted that even upon perusal of the FIR, it is evident that it is a case where the complainant, who is a matured lady, had been having consensual physical relations with the petitioner for a long period of 6-7 years and it was thereafter that the present FIR came to be lodged as the petitioner did not accede to her wish of solemnizing marriage with the prosecutrix.