KULDEEP 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.) Prayer in the present petition is for grant of regular bail to the petitioner in case FIR No.17 dtd. 12/1/2021, under Ss. 363, 366-A, 376, 120-B IPC and Sec. 4 of POCSO Act, 2012, registered at Police Station City Samana, District Patiala.

(3.) As per the factual matrix of the case, the FIR in question was registered by one Hans Raj son of Sham Lai, resident of Amamgarh Mohalla, Samana, District Patiala. It has been alleged that he has two children, elder one is the son who is aged about 19 years and the youngerdaughter is 15 years of age. On 10/1/2021 at about 01:30 pm, his daughter had gone to the shop for bringing some articles. However, she did not return. The family started searching for her, however, failed to search. It was suspected that Kuldeep son of Babla i.e. the petitioner and one more unknown person had allured his daughter and took her on their motorcycle. Request was made to take the necessary legal action against the culprits. The petitioner was arrested on 12/1/2021. Thereafter, he approached the learned Judge Special Court, Patiala, for the grant of bail who after hearing counsel for the parties, dismissed the same vide order dtd. 28/10/2021. Aggrieved by the same, the petitioner has approached this Court by filing the present petition for grant of regular bail.