VARINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of the aforementioned six petitions for regular bail in case FIR No. 261 dated 24.09.2012 under Sections 452, 307, 363, 366-A, 148, 149, 323 and 120-B IPC (Sections 420, 465, 467, 468, 376, 325, 482 IPC added later on) and 25/27 of the Arms Act registered at P.S. City Faridkot.

(2.) The FIR were registered at the instance of Ashwani Kumar Sachdeva alleging that his daughter 'S' (name concealed) had earlier been kidnapped by Nishan Singh son of Sukhjit Singh. On 27.07.2012 his daughter had escaped from the clutches of Nishan Singh and started going to school. Some days prior to the occurrence, the mother of Nishan Singh had approached the complainant to enter into a compromise but on disinclination of the complainant, she warned them with dire consequences.

(3.) As per the allegations in the FIR, on 24.09.2012 Nishan Singh alongwith his companions came to the house of the complainant, armed with various weapons like pistol, kirpans, kirch etc. and tried to take away the daughter of the complainant 'S' forcibly. On being restrained from doing so, Nishan Singh and his companions subjected the complainant and his wife to severe beatings and had dragged the complainant, after giving beatings with an iron rod on his left hand, elbow and neck. The wife of the complainant also received injuries. The daughter of the complainant was kidnapped by Nishan Singh and his companions. When an attempt was made to stop Nishan Singh, a shot was fired by one of the companions of Nishan Singh.