GURDEEP RAM @ SHAMMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by Gurdeep Ram @Shamma for regular bail under Section 439 of Code of Criminal Procedure in FIR No. 144 dated 19.07.2009 registered under Sections 363/366 and 376 (added lateron) IPC at P.S. Nakodar, District Jalandhar.

(2.) I have heard learned Counsel for the parties and have gone through the whole record.

(3.) Briefly stated, complainant - prosecutrix was a girl of 17 years of age. On 16.07.2009 she had gone to cattle shed and did not return. Suspicion was raised upon petitioner - accused that he had kidnapped the girl and hence, FIR under Sections 363/366 IPC was registered against him. Lateron the girl was recovered from the custody of the accused on 19.07.2009. As per the statement of girl, the petitioner -accused had taken her away on motorcycle and kept her in a room and committed rape upon her.