JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall dispose of above noted two petitions.

(2.) Learned counsel for the petitioner submits that as per allegations in the FIR, registered at the instance of complainant Avtar Singh, his minor daughter (name withheld) was kidnapped by Parbhjit Singh Pabbha, son of petitioner Jaswinder Singh @ Kaka. It is further submitted that parties are closely related to each other as wife of the present petitioner, namely Shinderpal Kaur, is real sister of complainant Avtar Singh.

(3.) Learned counsel for the petitioner further submits that on the statement of complainant Avtar Singh the present FIR was initially registered under Ss. 363, 366-A of the IPC and later on when the girl was found to be 16 years of age, Sec. 376 IPC and Sec. 4 of the POCSO Act were also added.