AMAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case was taken up for hearing through video conferencing. CRM Nos.13558 & 28330 of 2020

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.250 dated 30.08.2019, registered under Sections 363, 366-A IPC (Sections 302, 201, 120-B IPC added later on) at Police Station Kheri Pul, Faridabad.

(3.) The FIR was registered on the statement of Ajab Singh that his daughter had gone to purchase some articles/goods from the nearby grocery shop, but thereafter she did not return back home. The FIR was registered against unknown persons, who might have taken away daughter of the complainant Nikita with an intention to marry her.