TANISH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition seeking regular bail in case of FIR No. 169 dated 6.12.2020 under Section 384 IPC, 1860 registered at Police Station Majitha Road, District Amritsar.

(3.) Fir was registered on the statement of Jaswinder Singh son of Harbans Singh. As per the allegations, the daughter of the complainant created a Snap Chat ID, the petitioner became her friend. The daughter of the complainant was mentally harassed and she was forced to pay money. She paid some amount but later when she refused to give further money, the accused (petitioner) asked for an ATM card and also inquired as to whether there is any jewellery at home. The daughter of the complainant gave ATM and pin number. The accused withdrew Rs.25,000/-. In all Rs. 1,00,000/- was taken from the daughter of the complainant. The age of victim was 15 years. It all came to light when on 14.6.2020 Rs.25,000/- was withdrawn from account and wife of the complainant got message. Family started searching the ATM card then the victim narrated entire story.