JUDGEMENT
RAKESH KUMAR JAIN, J. -
(1.) THIS is a petition for bail pending trial in a case registered vide FIR No. 91 dated 03.5.2011, under Section 376 of the Indian Penal Code at Police Station, City Kotkapura, District Faridkot.
(2.) On the oral request of the learned Counsel for the Petitioner, Amandeep Kaur/complainant was impleaded as a party Respondent No. 2. on 02.8.2011.
(3.) ACCORDING to the case of the prosecution, the complainant was married with Lakhwinder Singh son of Gurcharan Singh but she was having an affair with the Petitioner. Her erstwhile husband Lakhwinder Singh had given her divorce before the Panchayat and the Petitioner started living with her as her husband and developed physical relations, as a result of which she became pregnant. Thereafter the complainant delivered a female child and her erstwhile husband Lakhwinder Singh had also got married to one Sukhpreet Kaur daughter of Major Singh on 19.7.2009 and has got a male child born on 08.10.2010.;
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