AMLA PRASAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 (in short 'Cr.PC') for grant of regular bail in FIR No. 100 dated 12.03.2011 under Sections 363, 366, 120-B of Indian Penal Code (in short 'IPC') registered at Police Station Mujessar, District Faridabad and Sections 376, 506 IPC added lateron.

(2.) The case of the prosecution in brief is that on 11.03.2011, prosecutrix had gone to school but had not returned back till the evening. Hence, the FIR in question was lodged. During investigation prosecutrix was recovered from the custody of the accused Raju. The allegation levelled against the petitioner was he had helped Raju in taking away the prosecutrix in his Car.

(3.) Learned counsel for the petitioner has submitted that the prosecutrix while appearing in the wintess box had failed to identify the petitioner. The said fact has not been controverted by the learned State counsel, who is assisted by ASI Surinder Singh.