SATENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) INVOKING the provisions of section 439 Cr.PC., petitioner Satender son of Ramswarup, has filed the present petition for regular bail in a case registered against him alongwith his other co-accused, namely, Chander Kala and others, vide FIR No.118 dated 24.7.2010, on accusation of having committed the offences punishable under sections 363 and 366-A IPC by the police of Police Station Nangal Chaudhary, District Mahendergarh.

(2.) CONCISELY, the case of the prosecution is that on 17.7.2010, the wife and daughter of complainant Goma Ram were present in their house. At about 1 O' clock at night, Chander Kalan, wife of petitioner Satender, came, wake up and asked his (complainant) wife to send her daughter Meena Kumari with her as she was suffering from loose motion. Thereafter, Meena Kumari accompanied her. After waiting for about one hour, Meena Kumari did not return the home. On enquiry, it revealed that the petitioner and some unknown accused enticed her away on the motorcycle. According to the prosecution, the accused kidnapped the victim. On the basis of aforesaid allegations and in the wake of complaint of the complainant, the present case was registered against the accused, in the manner CRM No.M-30214 of 2010 2 indicated here-in-above.

(3.) HAVING heard the learned counsel for the parties, having gone through the record with their valuable help and after bestowal of thoughts over the entire matter, to my mind, the present petition deserves to be accepted in this respect.