- (1.) The petitioner has approached this Court under Section 438 of the Code of Criminal Procedure (for short, 'Cr.P.C.') for grant of anticipatory bail in criminal complaint case No.05 dated 18.02.2009, titled as 'Amar Kaur alias Ambo Vs. Rattan Singh and others' Annexure P-1, filed before the learned Sub Divisional Judicial Magistrate, Ajnala, wherein the petitioners have been summoned under Section 376-G of the Indian Penal Code.
(2.) The learned counsel contends that FIR No.201 dated 21.11.2008, was registered against the accused under Section 376-G IPC, by the complainant-respondent No.2, who is the wife of Rattan Singh, accused. On an inquiry conducted by the Superintendent of Police, City Amritsar (Annexure P-1), the accused were declared innocent and a cancellation report in this regard was submitted before the competent Court. The learned Court, accepted the report and ultimately the accused were discharged on 11.02.2009. Thereafter, the present complaint was filed by the complainant against the accused.
(3.) Heard.;