Punjab-Haryana High Court
Pardeep vs State Of Haryana on 18 December, 2012
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM No.M-40161 of 2012 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-40161 of 2012 (O&M)
Date of decision : 18.12.2012
Pardeep
...Petitioner
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. Ramesh Goyat, Advocate,
for the petitioner.
JITENDRA CHAUHAN, J. (Oral)
The present petition has been filed under Section 439 of the Code of Criminal Procedure (for short, 'the Cr.P.C.') seeking regular bail in case FIR No.167 dated 14.06.2012, registered under Sections 342, 292(2), 376, 506, 510 of the Indian Penal Code, Section 3 of the SC&ST Act, and Sections 67A and 67B of the Information Technology Act.
The learned counsel for the petitioner contends that there is no allegation of rape made by the prosecutrix. The allegation of rape has been reflected only in the complaint alleged by the father of the petitioner. Challan stands presented. The petitioner is in custody since CRM No.M-40161 of 2012 -2- 16.06.2012. The co-accused, who allegedly carried out the photography, has been released on bail.
Heard.
The prosecutrix in the instant case, is admittedly below 18 years of age. As per the FIR, the prosecutrix was raped and photographed. The objectionable photographs were shown to the villagers.
Keeping in view the serious implications of the conduct of the petitioner, it is against the larger interest of the society to release him on bail.
Dismissed.
18.12.2012 (JITENDRA CHAUHAN) atulsethi JUDGE
Note : Whether to be referred to reporter ? Yes / No