SATISH KUMAR @ KAKA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The Petitioner seeks regular bail in a case registered against him on 25.06.2010 for the offences under Section 366 and 376 IPC at Police Station Bhikhi, District Mansa.

(3.) The FIR in the case has been registered on the statement of Jugraj Singh, who is the husband of the prosecutrix. It is alleged by the complainant that he was married to the prosecutrix on 03.12.1998 and they have two children out of their marriage. On 23.06.2010 at about 12.00 Noon, when the son of the father's sister (Bhua) of the complainant namely Gurlal Singh was with him and they were about 15-20 karams away from their house, they saw in front of their house that Harnek Singh and Satish Kumar @ Kaka (Petitioner) taking away his wife (prosecutrix), aged 32 years against her wishes and by false representation of getting married to her. They put her on the motor cycle between them by misguiding her and also took away a bag with them. The motor cycle was driven by Harnek Singh. On the raising a noise by the complainant and his father's sister's (Bhua's) son "Gurlal Singh; Mukand Singh and Gajjan Singh also came at the spot and they saw the entire incident. Later, when the complainant reached home, he made a search of his belongings and he found that Harnek Singh and Satish Kumar @ Kaka (Petitioner) had taken 25,000/-in cash; besides, jewellery weighing 16 Tolas. It is alleged that Satish Kumar @ Kaka (Petitioner) had abducted the wife of the complainant against her wishes and by making false representation to her of getting married to her and by misguiding her. He had been searching for his wife till the date of filing the report but he could not locate her. It was requested that action be taken.