MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court to seek regular bail in case FIR No.144 dated 24.09.2020 registered under Sections 363/366-A/ 34 IPC (Sections 343/120-B IPC added later on), at Police Station Mallanwala, District Ferozepur.

(2.) Per FIR allegations, which was recorded on the statement of Kulwant Kaur, mother of the victim, to the effect that on the intervening night of 18/19.09.2020, one Sajjan along with three young boys eloped with her minor daughter.

(3.) The petitioner is stated to be in custody since 01.11.2020.