JASBIR KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition filed under Section 439 of the Code of Criminal Procedure by the petitioner, seeking regular bail in case FIR No.196 dated 10.10.2013, under Sections 370(2)/343 of the IPC, registered at Police Station Siwani, Bhiwani.

(2.) The FIR was drawn up in the year 2013, after the victim had called up the Local Police Control Room to inform that she had been illegally sold by the petitioner, who happens to be her Maternal Aunt (Massi) to one Suraj Bhan for Rs.1,25,000/-, and that she was being illegally confined in the house of said Suraj Bhan. The Police, thereafter, conducted a raid and rescued the victim on 10.10.2013. Subsequently, co-accused Suraj Bhan was acquitted in the Ld. Trial Court ostensibly because presence of the complainant/prosecutrix could not be secured before the said Court. The petitioner had, however, been declared a Proclaimed Offender/person by that time.

(3.) In the year 2014, the petitioner filed a petition, bearing CRM-M42555-2014, seeking anticipatory bail in the present FIR, which was dismissed by a Co-ordinate Bench of this Court on 19.12.2014, after taking note of the fact that she was a Proclaimed Offender/person. She was subsequently arrested from Ludhiana on 28.08.2019 and has remained in detention ever since.