SABEER KHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present petition is for grant of regular bail to the petitioner in case FIR No.157 dtd. 29/5/2020, under Sec. 363, 376D, 342, 506 and 34 of IPC, registered at Police Station Nangal Chaudhary, District Mohindergarh.

(2.) As per the factual matrix of the present case, the present FIR was lodged by husband of the prosecutrix wherein, it was alleged that his wife aged 35 years having two kids, went to PNB Bank Nizampur Branch on 22/5/2020 to withdraw some money but she did not return. He searched enough but could not find her. It was further mentioned that the marriage was solemnized 12 years ago and his wife be searched.

(3.) Thereafter, investigation commenced and the prosecutrix was recovered from the custody of the petitioner on 4/6/2020.The petitioner was arrested on 21/12/2020. He approached Ld. Additional Sessions Judge Narnaul for the grant of bail who after hearing both the parties decided the same vide order dtd. 12/1/2022.