NARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition is for grant of bail to the petitioner, who is accused in FIR No. 51, dated 2.5.2011, registered under Sections 363, 366-A, 376, 342, 506, 120-B IPC and Sections 3/12 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,1989 at Police Station Kurali, District Ropar.

(2.) Learned counsel for the petitioner submitted that the petitioner has not been named in the FIR. He was arrested on 2.5.2011. The allegations against the petitioner are that his car was used in the crime. The prosecutrix, who was allegedly kidnapped, had remained with co-accused Amarjit Singh for one day and travelled to different places in public transport as well. The car which was allegedly used to drop the prosecutrix and Amarjit Singh from the village of the prosecutrix to the Ropar Bus- Stand was recovered from the house of the petitioner, though he is not the registered owner of the vehicle. The car is still lying in police custody as no one has taken the car on superdari. The main accused Amarjit Singh, who allegedly had an affair with the prosecutrix, was arrested and is in custody.

(3.) Considering the aforesaid facts and also that the trial may take some time, the petitioner is directed to be released on furnishing of bail bonds to the satisfaction of the Chief Judicial Magistrate/ Duty Magistrate, Ropar.