HARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) The present petition is filed under Section 439 Cr.P.C. seeking grant of regular bail in FIR No.56 dated 04.07.2020 registered under Sections 363, 366-A of the Indian Penal Code (Section 376 IPC and Section 4 of POSCO Act added later on) at Police Station Badhni Kalan, District Moga.

(3.) The author of the FIR is father of the prosecutrix namely, Bhagwan Singh. It has been alleged in the FIR that his daughter (prosecutrix) whose date of birth is 09.09.2003, was not found in the house and a suspicion was raised that she had been abducted on the pretext of marriage by Hardeep Singh son of Gurmail Singh, who is none other than the petitioner. In pursuance to the same, FIR was got registered and investigation carried out and the challan presented by the investigating officer.