ARSHDEEP SINGH @ ASHPREET SINGH Vs. STATE

JUDGEMENT

(1.) The instant revision has been preferred by the juvenile Arshdeep Singh @ Ashpreet Singh through his natural guardian father Labh Singh for assailing the order dated 21.10.2020 passed by learned Children Court (Sessions Judge), Sriganganagar in Cr. Appeal No.155/2020 whereby the appeal preferred on behalf of the petitioner under Section 101 of the Juvenile Justice Act was dismissed while affirming the order dated 16.10.2020 passed by the learned Principal Magistrate, Juvenile Justice Board, Sriganganagar rejecting the bail application filed by the petitioner in connection with F.I.R. No.71/2020, P.S. Matilirathan, Sriganganagar for the offences under Sections 363, 366 and 376/34 I.P.C.

(2.) I have heard and considered the submissions advanced by the petitioner's counsel and have gone through the impugned orders.

(3.) Admitted facts available on record indicate that the prosecutrix is a 30 years major married woman having two children. The alleged instances of rape and abduction said to have taken place in the months of February and March 2020. The prosecutrix alleged in the report that in the month of February 2020, while she was returning back after collecting fodder for the cattle, the accused stopped her and subjected her to forcible sexual intercourse. Thereafter, in the month of March 2020, the petitioner herein allegedly threatened the prosecutrix that he would jump in front of the bus with her son and by this coercion, he forced her into accompanying him. The prosecutrix claimed that she did not recollect as to what happened thereafter and that she found herself at Jaipur where, Arshdeeep Singh kept her in a hotel. Then she was taken to Alwar and was made to stay in the room of a man named Karamjeet Singh where Arshdeep Singh continuously subjected her to sexual intercourse. She was kept in the said room for about three months. Arshdeep Singh also withdrew a sum of Rs. 12,000/- using her ATM card and snatched her golden ring. A lockdown was imposed after they had reached at Alwar and thus, she could not return home. She called her family members using the phone of Arshdeep Singh and gave them the details on which, she was brought back to Sriganganagar. The F.I.R. could be lodged after some delay as she was quarantined.