MOHAMMAD MOHSIN ANSARI Vs. U T CHANDIGARH

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 7 dated 10.1.2010, under Sections 363, 366-A, 120-B and Section 376 (added later on) of the Indian Penal Code registered at Police Station Sector 39, Chandigarh.

(2.) The FIR in question was lodged by the father of the prosecutrix alleging that the prosecutrix had passed 6th Class examination. On 4.1.2010, he was informed at about 8.00 p.m. that the prosecutrix had left the house at 6.00 p.m. but had not returned thereafter. On enquiry, the complainant came to know that the petitioner had enticed away the prosecutrix with an intention to solemnize marriage with her.

(3.) Learned counsel for the petitioner has submitted that the petitioner is in custody since 2.2.2010. The petitioner and the prosecutrix were having a love affair and since they were belonging to different religions, the prosecutrix, after conversion, performed Nikah ceremony with the petitioner on 8.1.2010. Thereafter, the petitioner has been falsely involved in this case.