RANJIT SINGH ALIAS RANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN the year 1992, FIR was recorded against the petitioner for commission of offences under Sections 363 and 366 IPC on the allegation that he had kidnapped daughter of the complainant. IN that FIR, petitioner was declared as a proclaimed offender. It has been brought to the notice of this Court that the petitioner has married the prosecutrix and out of the wed-lock, three children have born. Wife along with children are residing with the petitioner happily . It has further been brought to the notice of the Court that the petitioner is in jail since September 15, 2005, and the charge-sheet has been framed against him under Section 380 IPC only.

(2.) FACTS, mentioned above, have not been controverted by the State counsel. However, prayer for bail has been opposed by the State counsel. Without expressing any opinion on merits of the case, this petition is allowed and during pendency of the trial, petitioner is directed to be released on bail to the satisfaction of the trial Court.