- (1.) This is a petition for bail in a pending trial case registered vide FIR No.67 dated 24.5.2010 under Sections 452, 376/34 of the Indian Penal Code (for short ''IPC'') at Police Station Baragudha, District Sirsa.
(2.) It is submitted that the petitioner had also filed a petition, namely, CRM-M-19801 of 2011 for quashing of the FIR in which following order was passed by this Court; "Petitioners seek quashing of FIR in case of rape on the basis of compromise after the prosecutrix has already appeared in the trial court. The affidavit of the prosecutrix may be used by the petitioner for seeking the concession of regular bail but in view of earlier petition for quashing having dismissed as withdrawn. I do not deem it appropriate to quash the proceedings on the basis of compromise. With liberty to the petitioner to seek concession of bail on the basis of the affidavit of respondent No.2 complainant this petition is disposed of as not maintainable"
(3.) It is further submitted that the main accused namely Roshandeep Singh had an affair with the prosecutrix who is already released on bail.;