NIHAL SINGH @ HONEY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has applied for regular bail under Section 439 Cr.P.C. who is facing allegations that he had committed rape upon prosecutrix after abducting. Custody certificate of petitioner filed, same is taken on record and as per custody certificate petitioner is in custody from last 8 months and 29 days. Complainant Paramjit Masih had reported the matter to police.

(2.) The age of his daughter was 17 years and she was kidnapped from his residence.

(3.) Learned counsel for the petitioner mainly took the plea that prosecution case is false. Remaining three co-accused have been released on bail. Trial of case shall take some more time. Therefore, the petitioner be released on bail.