RAHIL @ RAHUL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner seeks regular bail in a case registered against him for the offences under Sections 363, 366, 376(2)(g)/34 Indian Penal Code registered at Police Station Nuh. The FIR in the case has been registered on the statement of Rajjak, father of the prosecutrix who has alleged that on 18.6.2007 at about 4.00 p.m. in the evening his daughter (prosecutrix) had gone to answer the call of nature on the road leading to Ujeena. Meanwhile a cream colour tempo i.e. TATA-407 came from the side of village Kairaka and four persons alighted from it and took away the daughter of the complainant forcibly by putting her in their TATA vehicle. The rear number plate of the vehicle was covered with mud.

(3.) Learned counsel for the State has opposed the application and submitted that the trial in the case against the petitioner is nearing completion. Therefore, the petitioner is not entitled to the concession of regular bail.