Punjab-Haryana High Court
Satpal vs State Of Haryana on 27 January, 2016
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM No.M-43909 of 2015 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-43909 of 2015
Date of decision: 27.01.2016
Satpal
...Petitioner
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Mr. S. S. Dinarpur, Advocate
for the petitioner.
Mr. Sourabh Mohunta, DAG, Haryana
assisted by HC Sunny.
****
Jitendra Chauhan, J. (Oral)
In this third petition under Section 439 of the Code of Criminal Procedure, the petitioner has sought regular bail in case FIR No.45, dated 11.02.2013, registered under Sections 376B/376/342/292/506/34 of the Indian Penal Code read with Section 417/292-A IPC & 66-A of the Information of Technology Act, 2000 and 4/6/14 of POSCO Act, at Police Station Sadar, District Rohtak.
It is contended that the petitioner has been falsely implicated in the present case. He further states that there is no allegation of rape against the petitioner. ASHOK KUMAR 2016.01.29 16:29 I attest to the accuracy and authenticity of this document CRM No.M-43909 of 2015 2
On the other hand, learned State counsel vehemently opposes the bail and refers to the statement under Section 164 Cr.P.C. of the prosecutrix-Lalita, wherein specific allegation of rape has been levelled against the petitioner.
Photocopy of statement under Section 164 Cr.P.C. of the prosecutrix is taken on record as Mark 'A'.
Heard.
Considering the role of the petitioner, nature and gravity of the offence, no case is made out for bail at this stage.
Dismissed.
27.01.2016 (JITENDRA CHAUHAN)
ashok JUDGE
ASHOK KUMAR
2016.01.29 16:29
I attest to the accuracy and
authenticity of this document