SATPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner-Satpal has filed the present petition seeking regular bail in a case registered on 10.08.2009 against him for the offence punishable under Sections 363, 366-A, 366 IPC at Police Station Sadar Abohar, District Ferozepur.

(2.) FIR in the case has been registered on the statement of Gurvinder Singh-complainant. He has alleged that his younger sister, (prosecutrix) aged 17 years had been doing household work. On 31.7.2002 at about 6:00 p.m., when the complainant and other family members returned home after working in their fields, they saw that their younger sister (prosecutrix) was not present in the house. They searched for her but could not trace her. Later, they came to know that she had been enticed by the petitioner Satpal for marriage. The prosecutrix had been staying with her aunt (Bua) Bhagwani from the beginning. The petitioner-Satpal had been studying in the same school.

(3.) According to the learned counsel for the petitioner, the petitioner and the prosecutrix have solemnized their marriage amongst themselves. She prosecutrix is a major and her date of birth, as per birth certificate (Annexure P-1) is 16.9.1989. Learned counsel for the petitioner has produced the prosecutirx in Court and she is identified by her counsel as well as the Inquiry Officer, ASI Naib Singh, Police Station Sadar Abohar. She has stated that she has solemnized her marriage with the petitioner Satpal of her own free will and desire.