DILBAG SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioners in a case arising out of FIR No.47 dated 26.7.2011 registered at Police Station Kotwali, Kapurthala under Sections 363, 366- A, 376, 120-B IPC.

(2.) In the present case, FIR was lodged by Bhagatveer Singh. He stated that he was having two daughters. His eldest daughter (name withheld to protect identity of the prosecutrix) was born on 2.2.1994 and was a student of 10+2. On 16.7.2011, when the entire family was sleeping in their respective rooms, it was found in the morning of 17.7.2011 that the prosecutrix was missing. It was stated in the FIR that the complainant apprehended that his daughter had been enticed away by Varinderjit Singh @ Ghonu with an intention to forcibly marry him.

(3.) Counsel for the petitioners states that it is a case of elopement. Two young persons of immature age left their houses to marry, as they were having long standing love affairs.