ASHISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered vide FIR No.48 dated 19.5.2016 at Police Station Makhu, District Ferozepur under Sections 363, 366 and 120-B of Indian Penal Code.

(2.) The FIR was lodged at the instance of Mehal Masih, wherein it has been alleged that his daughter had earlier been working at Mangat Hospital, Jalandhar and had been staying in a hostel but now since the last 7-8 months she had left her job and was residing in the village with the complainant. On 1.5.2016, while they were sleeping during night, he got up during night upon hearing a noise and saw that Ashish Masih (petitioner) was sitting in a room. When the complainant went forward, said Ashish Masih ran away after scaling the wall. On 3.5.2016 at about 03:00 P.M. his daughter while stating that she was going to the hospital in Jalandhar in connection with her job, left the house but did not return back home. It is alleged that about 10-12 days earlier, father of Ashish Masih had threatened complainant's son-in-law to get complainant's daughter engaged with Ashish, failing which Ashish Masih would run away with complainant's daughter and, as such, the complainant suspected that Aashish Masih in connivance with his father had enticed away the complainant's daughter.

(3.) The learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in the present case and that it is not a case where the complainant's daughter was a minor, so as to have been enticed away by the petitioner and that she had possibly left her home on her own accord. The learned counsel has further submitted that, in any case, there is nothing to suggest the involvement of the petitioner regarding the alleged disapperaance of complainant's daughter and that in these circumstances, the petitioner deserves the concession of bail.