DEEPAK Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Deepak has filed the instant petition for regular bail in case FIR No.129 dated 02.05.2011 under Sections 363, 366 and 34 IPC, registered at Police Station Ganaur, District Sonepat.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) The petitioner and his co-accused Kuldeep allegedly enticed the prosecutrix (a minor) on 27.04.2011 from village Udeshipur in District Sonepat. They took her to Hisar on motorcycle. Another co-accused Rinku met them on the way. She was left at Hisar with Rinku. Petitioner and Kuldeep went away. Rinku took the prosecutrix to Shimla and committed sexual intercourse with her. They came back to Hisar after four days. Rinku also took her to Chandigarh and again to Hisar and then to Sonepat. He left her at bus stand Sonepat and came next day there. She kept on waiting for him there. Ultimately she was recovered on 27.08.2011 from paying guest house in Hisar.