KRISHAN Vs. SARDARAS

JUDGEMENT

(1.) BRIEFLY stated, the facts are that Sardar Singh, complainant (respondent No. 1) is resident of Village Adhmi, Sub Teh. Bapoli, District Panipat. He has got two daughters, namely Geeta and Kavita. On 5.3.1999, his both daughters were found missing. Sardar Singh made a report to the police about the abduction of his daughters. They were recovered on 7.3.1999 and made a statement before the Magistrate that they had gone of their own accord.

(2.) THE allegation of the complainant, Sardar Singh (respondent No. 1) is that both his daughters were minor and they had been abducted by Kalan Singh etc., five in number including the petitioner, and were subjected to rape and then on 7.3.1999, they are released without getting them medico-legally examined and as such, the complainant prayed that Kalan Singh etc. be summoned under Sections 323, 365, 366, 376, 506, 34 IPC. Accordingly, after recording preliminary evidence, they were summoned.

(3.) I have heard counsel for the petitioner, Sh. Sachin Mittal, Sh. Rajesh Bhardwaj, AAG, Haryana, Sh. Namit Sharma, counsel for the complainant and carefully gone through the file.