Raj Kumar vs State of Punjab

L.N. Mittal, J.—Accused Raj Kumar has filed this petition for anticipatory bail in case FIR No.87 dated 19.10.2011, under Sections 452, 354, 509 and 323 of the Indian Penal Code (in short - IPC), registered at Police Station Mehitana, District Hoshiarpur.

I have heard learned counsel for the parties and perused the case file.

According to prosecution version, the petitioner trespassed into the house of his brother''s wife (complainant) and outraged her modesty and caused injuries to her.

Learned State counsel, on instructions from ASI Santokh Singh, submitted that offence u/s 325 IPC has also been added as the complainant suffered grievous hurt also in the occurrence. It is also stated by learned State counsel that even petitioner''s mother is witness of the occurrence and her statement u/s 161 of the Code of Criminal Procedure has been recorded during investigation.

Keeping in view the serious allegations against the petitioner and all other circumstances of the case, the petitioner does not deserve the concession of anticipatory bail.

Dismissed, without meaning to express any opinion on merits of the case.