DOGAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No.160 dtd. 6/9/2018, registered for the offences punishable under Ss. 354-A, 452, 323, 363, 366-A, 511, 34 of Indian Penal Code (for short, "IPC") and Sec. 8 of Protection of Children from Sexual Offences Act, at Police Station Jakhal, District Fatehabad. Heard.

(2.) It has been submitted by learned counsel for the petitioner that petitioner is not named in the FIR. However, he has stated that one Vijay tried to kidnap the minor daughter of the complainant and he also attacked on the complainant.

(3.) No test identification parade was conducted after arrest of the petitioner and co-accused. Statement of the prosecutrix has been recorded wherein she has stated that she has seen them in the police custody and identified them. Co-accused have already been granted bail by this court in CRM-M-3329-2019.