SANDEEP Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In compliance with order dated 29.06.2021, statement of the prosecutrix recorded under Section 164 Cr.P.C., sent through Whatsapp, is taken on record. Registry is directed to place the same at appropriate place of the case file.

(2.) Through instant second petition filed under Section 439 Cr.P.C. petitioner seeks the grant of regular bail in FIR No.61 dated 20.03.2020 registered under Sections 363/366-A/376/120-B IPC and Sections 5 & 6 of the Protection of Children from Sexual Offences Act, 2012 at Police Station Canal Colony, Bathinda, District Bathinda.

(3.) The story of the prosecution is that case was registered on the statement of Roma, mother of prosecutrix alleging that the prosecutrix is minor as her date of birth is 15.11.2003. She was studying in 10th standard in High School at Sanjay Nagar. On 16.3.2020 she left for selling fish on her shop situated near Jodhpur minor/distributory. Her son, who was plying auto rickshaw also left the house for his job. Her duaghter i.e. prosecutrix was alone at home. At about 8.30 p.m., when the complainant returned home, she found the prosecutrix missing. On enquiry, they came to know that her daughter/prosecutrix had been enticed away by Roshan s/o Hari Ram on the pretext of marriage by conniving with his brother Sandeep, mother Mayawati and sister of his mother i.e. Banno r/o Yamuna Nagar.