KULWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-8341-2022 Application is allowed as prayed for. Annexures P-1 to P-5 are taken on record.

(2.) By way of present petition filed under Sec. 401 of the Code of Criminal Procedure, 1973 (for short "the Code"), petitioner has approached this Court challenging order dtd. 1/2/2022, whereby application seeking default bail under Sec. 167 (2) of the Code has been dismissed in case FIR No.108 dtd. 14/10/2021, Annexure P-1, registered for offences under Sec. 376, IPC and Sec. 4 of Protection of Children from Sexual Offences Act, 2012 (for brevity '"the POCSO Act"), later on, Sec. 376, IPC and Sec. 04 of POCSO Act were deleted and Sec. 376-AB and 506, IPC and Sec. 06, POCSO Act were added at Police Station Verowal, District Tarn Taran.

(3.) Case of the prosecution is that FIR, Annexure P-1, has been lodged by a grandmother on the allegation that her 06 years old grand-daughter had gone to the house of Kulwinder Singh, present petitioner, on 9/10/2021 at noon time. When she went to bring her back, she heard her screams and on seeing her, Kulwinder Singh ran away. She saw that her grand-daughter was bleeding from her private part. She brought her home but due to shame, she and her daughter-in-law did not disclose the incident to anyone for a few days.