RAJESH Vs. STATE OF HARYANA

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.) The present petition has been filed under Sec. 439 Cr.P.C seeking the benefit of regular bail to the petitioner in case FIR No.162 dtd. 26/12/2020 under Sec. 363, 366-A I.P.C, registered at Police Station, Satnali, District Mahendergarh.

(3.) As per factual matrix of the case, the FIR in question was lodged by the complainant Charan Pal son of Ram Swaroop. It was alleged that he is resident of the given address and running a retail shop at his residence itself. His daughter i.e. the victim is 17 Vi years of age and she was studying in 12th class. On 26/12/2020 she disappeared from the house. It was suspected that his daughter had been enticed away by Rajesh son of Mohan Singh on the pretext of marriage. Request was made to search his daughter and take legal action against the culprit. Thereafter, victim was recovered on the same day.The petitioner was arrested on 27/12/2020. He approached the court of learned Addl. Sessions Judge, Narnaul for the grant of bail. However, the same was declined after hearing parties vide order dtd. 9/4/2021. Aggrieved by the same, petitioner has approached this Court for grant of bail.