GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Tersely, the facts & material, which need a necessary mention for the limited purpose of deciding the instant petition for the grant of concession of regular bail and emanating from the the record, are that the petitioner (main accused) was working as a property dealer, whereas the prosecutrix (name intentionally withheld), daughter of complainant Rani, widow of Vipin Kumar (for brevity "the complainant"), was working in his office at a monthly salary of Rs. 4000/-. However, he started misbehaving and she left her job.

(2.) Sequelly, the complainant claimed that on 21.8.2013, she and her daughter (prosecutrix) had gone to meet her elder daughter Meenakshi at House No.8, Gurjepal Nagar, Jalandhar. Meanwhile, the petitioner followed them along with 3-4 other persons and came there at about 9.30 PM. They kidnapped, forcibly took the prosecutrix and ran away in their vehicle, bearing registration No.PB-08-AD-8008. The matter was reported to the police. Thereafter, in the wake of statement of complainant, a criminal case was registered against the petitioner and his other co-accused, vide FIR No.127 dated 22.8.2013 (Annexure P1), on accusation of having committed the offences punishable u/ss 365 and 366 IPC (the offence punishable u/s 376 IPC was later on added) by the police of Police Station Division No.6, Jalandhar.

(3.) Notice of the petition was issued to the State.