R.C.KATHURIA, J. - (1.) MANGAL Singh, petitioner-accused had applied for anticipatory bail in case bearing FIR No. 350 dated 9.10.2001 registered under Sections 376, 342 and 506 I.P.C. with Police Station Civil Lines, Karnal.
(2.) THE case set-up the complaint (name withheld) is that she had married Ranjit Singh son of the petitioner on 27.11.1995. Right from the date of her marriage, the petitioner, who is father-in-law of the complainant, had a lustful eye on her and wanted to have illicit relations with her but she was saved by her mother-in-law from him during her life time. The mother-in-law of the complainant had died in September, 1997. Few days after the 'Kirya' ceremony, the complainant was confined in a room by the petitioner and under the threat of physical harm committed rape on her. At that time her husband had been sent out by the petitioner on the pretext of some work. Thereafter as and when the petitioner would move out of the house, he would confine the complainant in a room. Thereafter, the petitioner committed rape on her several times. When her husband objected to the action of the petitioner, he caught hold of him and gave electric shock on his hands and legs. This process continued till 4.10.2001. On 4.10.2001 at about 8.00 a.m., the petitioner committed rape twice on her. She narrated about this incident to her husband Ranjit Singh. Thereafter, the complainant and her husband were confined in a room under the care of four other persons, who had muffled their faces. On the next day, the petitioner left the complainant and her husband at Gurdwara Bhaini Sahib, District Ludhiana. While leaving them, he had threatened that if they disclosed this incident to anybody else, they would be killed along with their minor son who is aged four years. The entire incident was reported to Jaswinder Singh, who is husband of sister of Ranjit Singh. The case is still under investigation.
(3.) I have heard counsel for the parties at length.;