PARMINDER SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2021-1-151
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 08,2021

PARMINDER SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

ARVIND SINGH SANGWAN,J. - (1.) Prayer in the present petition, filed under Section 438 Cr.P.C, is for grant of anticipatory bail to the petitioner in FIR No.0116 dated 18.09.2020, registered under Sections 376, 506, 313 of IPC at Police Station City Morinda, District Rupnagar.
(2.) Learned counsel for the petitioner submits that as per the allegations levelled in the FIR, the petitioner has committed rape with the complainant on the pretext of marrying her.
(3.) Learned counsel for the petitioner further submits that the victim is aged about 29 years and she is the real sister of petitioner's sister-in-law (Bhabhi).;


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