ROSHAN DASS @ RESHAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case was taken up for hearing through video conferencing.

(2.) Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.216 dated 25.11.2019, registered at Police Station Sadar Samana, District Patiala, under Sections 363 and 366-A IPC.

(3.) Learned counsel for the petitioner stated that the present FIR had been registered on the statement of Rinku Singh, with the averments that his sister (prosecutrix) had sped away from the house in the intervening night of 22/23.11.2019. It is stated in the FIR that the prosecutrix was not found sleeping on her bed and was missing. He further contended that the FIR had been lodged after a delay of 03 days and the prosecutrix in her statement (Annexure P-3) recorded under Section 164 Cr.P.C. before the Judicial Magistrate Ist Class, Samama, stated that she had gone alongwith the petitioner of her own and told the petitioner that her age is 18 years and left her house because she had been given beatings by her family members.