Punjab-Haryana High Court
Gaurav Sharma @ Ricky Lahoria vs State Of Punjab on 10 July, 2020
Author: Ritu Bahri
Bench: Ritu Bahri
Crl. Misc. No. M-16393of 2020 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Crl. Misc. No. M-16393of 2020
Date of decision :- 10.07.2020
Gaurav Sharma @ Ricky Lahoria ...Petitioner
versus
State of Punjab ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Vikasdeep Singh, Advocate
for the petitioner
Mr. M.S. Daulat, Addl..A.G Punjab
Mr. Vikas Gupta, Advocate
for the complainant.
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RITU BAHRI , J. (Oral)
Prayer in this petition is for grant of regular bail to the petitioner, in a case arising out of FIR No.61 dated 21.03.2020, registered at Police Station Sultanpur Lodhi, District Kapurthala, who has been booked for having committed the offence punishable under Section 376/420/354-D/506 IPC and Section 4 of POCSO Act.
Learned counsel for the petitioner submits that the allegations against the petitioner is that on the pretext of marriage, he made physical relations with the complainant but the fact is that the complainant knew from the beginning that the petitioner is married and is also having a child. Learned counsel while referring to the contents of the F.I.R mentioned at page No. 4 of the paper book submits that the F.I.R has been registered as there was dispute going on between the petitioner and his brother. Learned 1 of 2 ::: Downloaded on - 11-07-2020 00:02:39 ::: Crl. Misc. No. M-16393of 2020 -2- counsel for the petitioner states that now the matter has been duly compromised between the parties on 06.07.2020.
Learned counsel for the complainant has not denied the factum of compromise effected between the parties on 06.07.2020. The compromise deed is taken on record as Annexure A-1.
Learned State counsel states that the medial report of the prosecutrix is still awaited. The challan was presented in March, 2020.
Heard.
Petitioner is in custody since 21.03.2020.
Keeping in view the fact that the trial is likely to take some time to conclude and the fact that the matter has been duly compromised between the parties, the present petition is allowed. Petitioner is ordered to be released on bail during pendency of the trial of the present case, subject to his furnishing bail bonds to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Kapurthala.
10.07.2020 (RITU BAHRI)
G Arora JUDGE
Whether speaking/reasoned Yes
Whether reportable No
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