LAKHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Sec. 439 Cr. P.C. for grant of regular bail to the petitioner in case FIR No. 12 dtd. 7/1/2021, under Ss. 363, 366-A IPC (Ss. 328, 343, 376 (2) (n), 450 and 506 IPC and Sec. 6 of the POCSO Act added later on), registered at Police Station City Sirsa, District Sirsa.

(2.) Brief facts of the case are that a complaint was lodged before the police by Rakesh Kumar, father of the prosecutrix, wherein it was alleged that he has two daughters and one son. The prosecutrix whose name has been concealed, is of the age of 17 1/2 years. On 3/1/2021, his daughter (victim) went out from home without informing anyone in the family. They tried their level best to trace her out but failed to trace her. It was suspected that some unknown person has allured her away on the pretext of marriage. Request was made for taking action against the accused persons. FIR was lodged and the investigation commenced. During the investigation, the victim was recovered from the custody of the petitioner on 9/1/2021. She was produced before the 1 of 4 learned Magistrate and her statement under Sec. 164 Cr.P.C. was recorded. She was taken for medical examination. However, she refused for the same. The petitioner was arrested on 13/1/2021. He approached before the Court on 14/12/2021 praying for grant of the bail. After hearing learned counsel for the parties, learned Additional Sessions Judge; Fast Track Special Court, Sirsa, declined the same vide order dtd. 16/12/2021. Petitioner thereafter approached this Court praying for grant of regular bail.

(3.) Learned counsel for the petitioner has submitted that petitioner has been falsely implicated in this case. It is submitted that as per case of the prosecution, prosecutrix is about aged 17 1/2 years of age and she went missing from home on 3/1/2021. She was recovered on 9/1/2021. He submits that after her return, statement of the prosecutrix under Sec. 164 Cr.P.C., was recorded, wherein she specifically deposed before the learned Judicial Magistrate that she left home on 4/1/2021 at about 5.30. p.m., in search of a job. She went to saloon and from there, she went to Hisar and then to Agroha Dham. Thereafter, she returned back. She further deposed that nothing wrong was done to her. She also deposed that she did not want to go to her home. Learned counsel for the petitioner however submits that thereafter, learned Magistrate gave her custody to her parents and it is on account of the same that she fell under the influence of her parents and subsequently changed her statement and while appearing before the learned trial Court, she deposed against the petitioner. Allegations regarding rape were also levelled only under the influence of her parents. He submits that allegations made by the prosecutrix are not even substantiated. He submits that even otherwise, once the material witnesses are already stand examined, the probability of the petitioner influencing the prosecution witnesses also 2 of 4 do not survive. He has submitted that the petitioner has no criminal antecedents and he is not facing any prosecution in any other criminal case. He further submitted that during the period of her absence from home, the prosecutrix remained close to her home town and travelled by the public transport. However, there was no resistance whatsoever on her part, which shows that the petitioner has no complicity in the alleged offence. It is thus submitted that the petitioner be granted the concession of regular bail.