PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Paramjit Singh and Shama Singh @ Sham Singh, seek grant of anticipatory bail in a case registered vide FIR No.73, dated 22.5.2018, registered at Police Station Dharamkot, District Moga, under Section 376 IPC wherein they have been summoned by the Trial Court with the aid of Section 319 Cr.P.C. vide order dated 3.6.2019.

(2.) The FIR was lodged at the instance of the prosecutrix wherein she alleged that accused Yahuna and other members of his family and some unknown persons had administered some intoxicating substance to her forcibly and had taken her to Mansa where she was sexually abused for 35 days.

(3.) Although, the petitioners are not named in the FIR and challan was presented only against Yahuna but after framing of charges and after recording statement of the prosecutrix an application under Section 319 Cr.P.C. was filed which was accepted and the present petitioners were also summoned.