MOHD YAKUB & OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition, filed under Section 438 Cr.P.C., is for grant of anticipatory bail to the petitioners, namely, Mohd. Yakub, Feroz Ali @ Fauji, Sonu and Shukardin, who have been indicted for having committed the offences punishable under Sections 363, 366 and 380, IPC, read with Section 120-B, IPC, in a case arising out of FIR No.150, dated 24.11.2012, registered at Police Station, Sadar, Ropar.

(2.) From the facts emerging on the record, it transpires that the prosecutrix is major. On 17.12.2012, she had appeared along with her maternal uncle, Kashim Ali in this Court, who was identified by her counsel. On that day, the prosecutrix had suffered the statement before this Court that she was not kidnaped by any person. She had also stated before this Court that the complainant wanted to arrange her marriage with some one else against her wishes, therefore, she had left her house and went to the house of her maternal uncle.

(3.) SI Bhupinder Singh, Police Station, Sadar Ropar, District Ropar, Punjab, submits that the statement of the prosecutrix has been recorded in which she had not levelled any allegations of kidnapping against the petitioners. She further stated that she had left the house of her brother with her own wishes. SI Bhupinder Singh further states that in compliance of the order dated 17.12.2012, the petitioners did join the investigation and no more required for any other purpose.