ABHISHEK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through video conferencing in the light of COVID-19 pandemic.

(2.) Petitioner has filed this second petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.254 dated 17.07.2020 under Sections 363 and 366-A IPC, Police Station Sadar Rohtak, District Rohtak.

(3.) As per the version of the prosecution, the aforesaid case was registered on the application filed by complainant Naresh on 17.07.2020 on the accusation that on 16.07.2020 at 07:00 PM his daughter (victim) had gone away without informing anyone. She was having mobile No.84492- 88521 but the same was not taken by her. He had also stated that he is suspicious about Deepak to have enticed away his daughter. On the basis thereof, the case was registered under Section 363, 366-A IPC at Police Station Sadar, Rohtak. However, during the course of investigation Deepak was found to be innocent. During the course of further investigation, victim was recovered on 08.08.2020 from Roorkee. Statement of the victim under Section 164 Cr.P.C. was also got recorded. Accused-Abhishek was arrested on finding evidence regarding his involvement in the case.