SANDIPA CHAUHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) THE above pre -arrest bail applications are disposed of by this common order as having arisen from FIR No. 25/2010 registered on 2.2.2010 under Sections 363, 366, 354 read with Section 34 Indian Penal Code.

(2.) IN short, the allegations against the Petitioners are that the prosecutrix, a student of 10 + 1, studying in Senior Secondary School Nankhari, was allegedly kidnapped to get her married with Manoj Kumar, younger brother of one of the Petitioners Pradeep Kumar. During the intervening night of 2/3.2.2010, they are alleged to have taken her to Shoghi where they had stayed in the house of one Happy. Varinder Chauhan, husband of Sandeepa Chauhan took the prosecutrix from Shoghi to Nankhari and handed over her to the Police. At that time, FIR had already been lodged by Prem Sukh, father of the prosecutrix. The Police tried to get her medically examined, but she refused as according to her, nothing happened with her but it was later when she was handed over to the parents, she is alleged to have made the statement against the Petitioners. Whatsoever evidence have been collected by the police so far, may not be commented at this stage as it could prejudice the case of any of the parties but suffice it to say that the Petitioners are involved in the case and apprehending their arrests in the non -bailable offences, aforesaid, as such their request for pre -arrest bail, in the event of their arrest is allowed. The interim bail granted on 5.2.2010 is confirmed subject to the condition that the Petitioner:

(3.) ALL the applications stand disposed of.