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In a recent development, the Honourable Bench of Punjab and Haryana High court presided by Justice Anita Chaudhry has stayed the rape proceedings against Baljinder alias pastor, who is a Jalandhar-based priest and self-styled healer.
The Self-styled healer used to claim that he has got the ability to cure any form of illness. This fetched him the name ‘Healer Baba’. In July 2018,Baljinder was arrested in Delhi for a sexual assault allegation made by the prosecutrix. The Prosecutrix also alleged that the accused made a video of the act.
Mohali police, on account of the allegations made, registered a case against the accused under Section 376 (Rape), Section 420 (Cheating), Section 354 (Outraging the modesty of woman), Section 294 (Obscenity), Section 323 (Causing hurt), and Section 506 (Criminal Intimidation) of the Indian Penal Code, as well as under the relevant provisions of the Information Technology Act, 2000.
Subsequently, the fact which stated that the prosecutrix is married and has two children was found to be missing, and the judge was informed that she concealed the fact in the FIR. Similarly, there were two other complaints filed by the prosecutrix during the past, wherein both the FIRs were quashed.
Taking this into serious consideration, the Court passed a stay order on the criminal proceedings against the accused before the trial court and issued a notice to the prosecution agency for February 21.
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