SAHKUL ALIAS SALMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Sahkul alias Salman, seeks grant of regular bail in a case registered vide FIR No.58, dated 4.2.2019, registered at Police Station Dabua, District Faridabad, under Sections 363, 366-A IPC and under Section 6 of POCSO Act.

(2.) The FIR was registered at the instance of Tanvir wherein it has been alleged that his daughter Chandni left home on 1.2.2019 during night without informing anyone and that he suspected that somebody had enticed away his daughter on the pretext of marrying her.

(3.) Subsequently, the petitioner came to be nominated as an accused on the basis of a statement of the prosecutrix, recorded under Section wherein apart from the petitioner she named 5 other persons as co-accused.