SOHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer is for grant of regular bail in FIR No.202 dated 24.11.2018 under Sections 346, 328, 376(2)N/506 IPC registered at Police Station Jakhal, District Fatehabad.

(2.) As per allegations in the FIR lodged by the father of the prosecutrix, on 23.11.2018 at about 3'o clock afternoon, he had gone for his work. His daughter (prosecutrix) aged about 181/2 years, went somewhere from home without informing. He tried to search for her at almost all of his relatives' places but she was not found.

(3.) During investigation, the prosecutrix was recovered from Gurugram and her statement under Section 164 Cr.P.C was recorded.