DIMPLE Vs. STATE OF PUNJAB

JUDGEMENT

(1.) For the commission of offence punishable under Ss. 103, 238, 239, 249 of Bharatiya Nyaya Sanhita, hereinafter being referred to as 'BNS' only, the FIR No.21 dtd. 11/3/2025, has been lodged in Police Station Maur, District Bathinda. With regard to commission of above mentioned offence, the petitioner has been arrested. She is in custody, and therefore, craving for the concession of bail. This is first petition for bail, filed by the petitioner, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) In nut-shell, the facts emerging from record are that the FIR of this case came into being at the instance of Sumeet Goyal, hereinafter being referred to as 'complainant' only. It was reported by the above-named complainant that his daughter Charis Goyal aged 19 years was studying in MCM DAV College, Sector 36, Chandigarh, and that on 9/3/2025 she left Chandigarh for her home at Maur Mandi. According to complainant, she did not reach home and when they (parents of Charis Goyal) tried to contact her, she told her mother at about 9:30-10:00 P.M. that she was in distress as she was locked in a room and an attempt to rape her was being made. It was further stated by the complainant that on enquiry, they came to know that his daughter had reached 'Maur Mandi', but kidnapped by Mukul Mittal and Karan Bansal alongwith two unknown persons in a Bolero vehicle bearing Registration No. PB-03AK-2976.

(3.) Since there were allegations of kidnapping of his daughter, the FIR was lodged and investigation taken up. As per prosecution during the course of investigation the accused Mukul Mittal, his father Ravi Kumar, uncle Raj Kumar and Karan Bansal were arrested, whereas the fifth accused namely Dimple was produced in the Police Station on 12/3/2025. It is the case of the prosecution that on 12/3/2025 the dead body of Charis Goyal was recovered from 'Kotla Canal Branch' and thus Sec. 103 BNS was added in this case.