VIKRAMJIT SINGH ALIAS VICKY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard. Offence alleged is under sections 366-A/375/506/120-B IPC. Allegation in the FIR is that the prosecutrix was taken away and made to enter in flesh trade about three months prior to the lodging of the FIR.

(2.) Counsel for the petitioner submits that the petitioner was earlier absconding, but surrendered in August, 2005 and has been in custody for more than six months. The prosecutrix has given an affidavit and is also present in court. It is further pointed out that FIR was after three months and co-accused Amarjit Kaur has been granted bail while Poonam has been found to be innocent by the investigating agency.

(3.) It is seen in various cases that first FIR is lodged under section 376 IPC and thereafter, the prosecutrix is produced in the court to say that she does not support the version given by her. This is a matter, of which cognizance ought to be taken by the concerned authorities. Counsel for the State assures the court that this matter will be taken up with the concerned authorities and such action will be taken, as may be found to be necessary.