BADAL ALIAS VICKY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 439 of the Code of Criminal Procedure praying for release of the petitioner on bail in an offence registered vide. FIR No.49 dated, 17.2.2006 under Sections 361, 366-A, 376, 419 and 120-B IPC.

(2.) The petitioner, who is the brother of one Rimpy, is facing trial in the afore stated offence. The role attributed to him is that he along with certain other persons had abducted the daughter of the complainant, namely Seema when she along with her mother was shopping in a bazar.

(3.) It is contended by the learned counsel for the petitioner that Seema had married Rimpy of her own and that she is staying with him after marriage. On the strength of this, it was sought to be contended that no offence under Sections 361, 366-A, 376, 419 and 120-B IPC has been made out.