KULDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks regular bail in case vide FIR No.561, dtd. 29/9/2024, under Ss. 3(5), 74, 140(4), 62, 351(2) of Bharatiya Nyaya Sanhita, 2023, Police Station Kharkhoda, Sonepat. This is the first petition for regular bail.

(2.) Complainant Meena Kumari alleged that she boarded an auto-rickshaw which one Bal Krishan was driving, to visit Maruti Company at Kharkhoda. When she reached the gate of Maruti, Car on which sticker No.RJ9576-E was pasted reached, two young boys sitting on front seat rolled down window of the car abused her and misbehaved. They threatened her and the driver of the auto-rickshaw and forcibly tried to abduct her. She raised cries for help upon which a woman and 2-3 boys came in a car and rescued her. The miscreants disclosed their names as Kuldeep and Santosh.

(3.) Learned counsel for the petitioner prays for release of the petitioner on regular bail on the ground that he was in custody for the last one year and four months and trial was yet to conclude.