MANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 439 Cr.P.C. for grant of regular bail, pending trial in case FIR No.81 dated 08.06.2020, under Sections 363 and 366-A IPC, registered at Police Station, Maqsudan, District Jalandhar Rural. The petitioner is in custody since his arrest on 08.06.2020.

(2.) The above FIR was registered on the statement of complainant Husan Lal, wherein it was stated that he was doing the work of driver on private basis. He has two children. Elder is Narinder Kumar aged 17 years and younger to him is Alka Rani aged 15 years. Date of birth of Alka Rani is 07.10.2005 and she was studying in 9th class in Government Senior Secondary School, Nehru Garden Jalandhar. Alka used to take tuition in the neighbourhood from Jyoti daughter of Major Singh. As per routine, on 07.06.2020, he went to sleep at 10.00 p.m., and his wife and daughter Alka had also gone for sleep. Narinder Kumar went to the house of his paternal aunt. At about 11.00 p.m., all of a sudden, he woke up and saw that his daughter Alka Rani was not present in her bed. He woke up his wife and started searching for Alka Rani, but she could not be found anywhere. He suspected that Mani, brother of Jyoti had taken away his daughter by inducing her to marry. On these broad allegations, the above FIR was registered.

(3.) Learned counsel for the petitioner contends that the victim was taking classes from the sister of the petitioner, namely, Jyoti and as per the allegations, the petitioner enticed her for marriage and abducted her.