BALWINDER SINGH ALIAS BINDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Balwinder Singh alias Binder son of Lakha Singh, has preferred the instant petition for the grant of regular bail in a case registered against him, by means of FIR No.59 dated 26.06.2012, for the commission of offences punishable under Sections 363, 366-A and 376 IPC, by the police of Police Station Ghuman, District Gurdaspur, invoking the provisions of Section 439 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) THE prosecution claimed that on 25.06.2012, the prosecutrix, niece of complainant-Ravinder Singh, was found missing in his house and the matter was reported to the police. On the basis of suspicion, the present criminal case was registered against the petitioner-accused, in the manner depicted hereinabove.