SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE Petitioner seeks regular bail in a case registered against him on 17.08.2010 at Police Station Patran, District Patiala, for the offence under Sections 363, 366 -A and 120 -B IPC.

(3.) ACCORDING to complainant -Joga Singh, he and his brother were running a shop in the name and style of Pappu Confectionery at Jakhal Road, Patran. He had two daughters and a son. One daughter (the victim) was studying in 10+1 Class. Her date of birth is 02.11.1993. On 09.08.2010, daughter of the complainant i.e. the victim had gone to school and the complainant Joga Singh rang up his brother Puran Singh, who was residing at Tibba Basti, Patran, to bring back his daughters from the school. Puran Singh (the brother of the complainant) went to the school to bring the daughters of the complainant back. However, whereabouts of one of the daughter who is the victim could not be known. They had been searching for her till 17.08.2010. It, then, came to be revealed to the complainant that Ranjit Singh with the help of his sister Amrit Pal Kaur and his cousin brother Satnam Singh (Petitioner) and brother -in -law of his sister namely Darshan Singh had taken away the daughter (the victim) of the complainant by enticing her to marry. The Petitioner, is stated to have helped Ranjit Singh his cousin brother along with Darshan Singh by enticing the victim to marry Ranjit Singh.