DALVEER SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner has preferred this petition claiming following reliefs:-

(2.) That on 27/3/2016 complainant respondent No. 2 submitted a written report before the SHO Police Station, Mahamandir lodging an FIR alleging therein that the accused petitioner harassed her and compelled her to make friendship and also tried to commit rape upon her while taking video photographs. The FIR was registered and after investigation the chargesheet was filed against the petitioner for offence under Sec. 450, 354-D, 384, 376 IPC and Sec. , 11/12 POCSO Act. The charges have been framed and the petitioner has been put to trial under Sec. 450, 384, 376 Sec. 3/ 4 and 11/12 of POCSO Act. The petitioner and the respondent No. 2 moved an application under Sec. 320(2) of Cr.P.C. submitting the details of marriage between both the parties and seeking closure of the trial in light of the judgment of Gyan Singh Vs. State of Punjab and Anr, (2012) 10 SCC 303 and Narendra Singh and ors. Vs. State of Punjab and Anr, (2014) 6 SCC 466. The counsel for the petitioner after submitting details from the record was requested by the Court to call the petitioner and respondent No. 2 in person.

(3.) Both the parties appeared in person yesterday and were heard at length in the chamber and they are present in the court today also.