LALA ALIAS KUMAR PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) AS per allegations, the petitioner tried to break the string of the garments of the prosecutrix, a married woman and also tried to commit rape on her. Upon her raising an alarm, the petitioner ran away. Counsel for the petitioner contends that the averments contained in the FIR do not attract the provisions of Section 376 IPC and at the most the act falls within the purview of section 354 IPC. In support of his argument he has placed reliance on Ankarwa v. State of M.P., 1991 Cr.L.J. 751. Bail to the satisfaction of CJM/Illaqa Magistrate, Palwal. Bail allowed.