NANKAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM No. 24239 of 2017

(2.) The petitioner prays for bail pending trial in FIR No. 224 dated 18.12015 registered under Section 346 IPC (Sections 363/366A, 212, 376 IPC and Sections 3 & 4 of Protection of Children from Sexual Offences Act, 2012 added later and Section 346 IPC was deleted) at Police Station Division No. 6, District Ludhiana.

(3.) It is submitted that the petitioner is the father of the co-accused Daddu, who is alleged to have solemnised marriage with the alleged victim i.e. daughter of the complainant. The victim in her statement under Section 164 Cr.P.C. (Annexure P-2) has not attributed any role to the petitioner. Furthermore, the victim has deposed before the learned trial Court. Her statement is annexed as Annexure P-4. She has not attributed any specific role to the petitioner. In fact, it is categorically stated by her that the present petitioner is not interfering in any manner. The petitioner is in custody since 28.12.2015. No useful purpose shall be served by keeping the petitioner incarcerated any longer. It is, thus, prayed that this petition be allowed.