BANSIDHAR Vs. STATE OF PUNJAB AND ANR

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. 229 dated 01.09.2008 under Sections 363, 366 Indian Penal Code(in short 'IPC') registered at Police Station City Khanna, District Ludhiana.

(2.) Learned counsel for the petitioner has submitted that the FIR in question has been lodged by respondent No. 2 alleging therein that his daughter respondent No. 3 Harpreet Kaur has been enticed by the petitioner.

(3.) Respondent No. 3 Harpreet Kaur daughter of the complainant is present in person and has stated that she has performed marriage with the petitioner.