ZANO AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer made in the present petition is for grant of regular bail to the Petitioner in case FIR No. 140 dated 19.10.2010 registered under Sections 363/366,120-B IPC at Police Station Mukerian District Hoshiarpur.

(2.) The allegation against the Petitioners is that the present Petitioners forcibly took away Boti @ Salma Bibi for getting her married to Murad Ali son of Kasam.

(3.) It is not disputed that said Salma Bibi @ Boti and Murad Ali filed Crl. M. No. 33950 of 2010 praying for protection to their lives and liberty at the hands of her family members. The said petition was disposed of vide order dated 18.11.2010. The following order was passed in the same: