AWADESH KUMAR CHATURVEDI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition is filed seeking regular bail in case FIR No. 446 dated 21.11.2010 under Sections 363/366-A/368 of the Indian Penal Code registered at Police Station Gurgaon Sadar, District Gurgaon.

(2.) Although, no affidavit has been filed in compliance of order dated 8.2.2011 passed by this Court, however, Investigating Officer, Inspector Sajjan Singh, is present in person along with case diary.

(3.) Petitioner is the brother-in-law of the main accused. The allegation against the petitioner is that he has given his car to the main accused Kuldip Singh for the abduction of the minor girl.