BIKRAMJIT SINGH @ BIKRAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Criminal Miscellaneous Application has been filed seeking permission by the applicant-appellant Bikramjit Singh alias Bikram to go abroad.

(2.) Heard learned counsel appearing for the respective parties. The applicant-appellant Bikramjit Singh alias Bikram is accused No.18 in the trial Court case. Accused Nishan Singh and others were tried for the commission of offences punishable under sections 452, 307, 363, 366-A, 376, 325, 323, 482, 420, 465, 467, 468, 471, 120-B, 212, 216 read with Sec. 149 and Sec. 148 Indian Penal Code ('IPC' - for short) and Sec. 25 of the Arms Act, 1959.

(3.) The complainant Ashwani Sachdeva, resident of Dogar Basti, Faridkot indulged in the sale and purchase of cars. His younger daughter who is the prosecutrix aged about 15 years was a student of 10th class. When the prosecutrix had gone for tuition, she was forcibly taken by Nishan Singh accused No.1 along with his companion on 25.6.2012. Regarding the said incident, a case was registered. Later on daughter of the complainant Ashwani Sachdeva escaped from the control of Nishan Singh and she returned on 27.7.2012. In routine she started going to her school. Few days earlier to the lodging of the report, Navjot Kaur, mother of Nishan Singh (accused No.1) had come to the house of the complainant and asked the complainant side to enter in a compromise. The complainant expressed his disinclination for the same. Navjot Kaur then had warned them to face dire consequences.