SAMEER MATTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 439 Cr.P.C , 1973 seeking bail in case FIR No. 127 dated 21.08.2017 registered under Sections 363 and 366 IPC at Police Station City Batala, Police District Batala, District Gurdaspur.

(2.) Prosecutrix with her father Sudesh Kumar heard in person.

(3.) It is contended that the petitioner and the prosecutrix daughter of the complainant had solemnised marriage on 19.08.2017. By way of CRM M-31004 of 2017 the petitioner along with prosecutrix approached this Court for protection of life. However, the said petition was dismissed as withdrawn.