RAVI CHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail in case FIR No.420 dated 10.11.2005, registered under Sections 365/34 of the Indian Penal Code at Police Station Kotwali, Sangrur, in which offence under Section 366 IPC has been added later on. Vide order of this Court dated 22.12.2005, it was ordered that in the event of arrest of the petitioner, he shall be released on bail, subject to the conditions enumerated therein.

(2.) COUNSEL for the petitioner contends that the main accused is one Manoj Kumar, who allegedly forcibly picked up Manpreet Kaur from outside Gurudwara Mastuana Sahib and drove her away in a car in a bid to force her to marry him. However, when she refused, she was dropped. The petitioner is alleged to have accompanied Manoj Kumar. COUNSEL for the State of Punjab, on instructions from A.S.I. Anakh Singh, Police Station Kotwali, Sangrur, does not deny the aforementioned fact and states that the petitioner has joined investigation, therefore, his custodial interrogation is not required. In view of what has been stated above, the order of this Court dated 22.12.2005 is made absolute, subject to the provisions of Section 438 of the Cr.P.C. This petition stands disposed of accordingly.