HARVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of Crl. M. 26051-M/2000 and Crl.M. 26053-M/2000.

(2.) FIR No. 201 dated 2.5.2000 was registered at Police Station, Kotwali Bathinda at the instance of the petitioner. In this FIR, it is stated that the petitioner has two daughters. The elder daughter is married and younger daughter-Sukhpreet Kaur aged about 17 years and six months, was studying in 10+2 in Khalsa Senior Secondary School (Girls), Bathinda. On 24.4.2000, she had gone as usual in the morning, but didn't return home. A report was made to the police of Chawki Canal Colony, Bathinda on 27.4.2000. On 1.5.2000, the neighbour of the petitioner informed him that if he wants to recover his daughter, he should meet Junk dealer of Partap Nagar. The petitioner was asked to talk to a person named Neelam Devi whose telephone numbers had been given to the friend of the petitioner. It is stated that when the petitioner talked to Neelam Devi on telephone, she threatened him either to pay a sum of Rs. 3.00 lacs or his daughter will be married with Sushil Kumar alias Sheela on Tuesday. This person, however, didn't allow the petitioner to talk to his daughter. On the basis of this, FIR was registered against Usha Rani wife of Mohinder Pal Caste Pandit, Sushil Kumar @ Sheela son of Mohinder Pal resident of Shahkot now resident of Quarter No. L-102, Railway Coloney, Bathinda, his daughter Kavita wife of Bindu, Sonu wife of Sonu Kumar resident of Jawahar Camp, Ludhiana and Kailash Chander, Contractor resident of Partap Nagar, Bathinda and Neelam Devi, resident of Nakodar. Earlier the FIR was registered under Sections 363, 366, 506, 120-B of the IPC. After the recovery of Sukhpreet Kaur, the offence under Section 376 IPC was added, allegedly, on the basis of the statement made by the girl. Pursuant to the registration of the case, Sushil Kumar alias Sheela, Usha Rani and Sonu were taken into custody. Usha Rani and Sonu Sharma, thereafter applied for bail which was granted. Apprehending her arrest, Neelam Devi also applied for anticipatory bail which was granted. The present petitions have been filed for cancellation of the bail granted to these petitioners. The husband, namely, Sushil Kumar alias Sheela is still confined in jail.

(3.) RESPONDENT -Neelam Devi who is present in Court, has stated that she has absolutely no concern with the matter. She has been unnecessarily harassed and beaten up at the instance of the petitioner.