TEJPAL BANGA Vs. STATE OF H.P.

JUDGEMENT

(1.) By means of instant petition, preferred under Section 439 of the Code of Criminal Procedure, petitioner is seeking regular bail in FIR No. 248 of 2019, dated 21.07.2019, under Sections 363 , 366 , 376 of the Indian Penal Code and Section 6 of the Protection of Children from Sexual Offences Act (POCSO Act), registered at Police Station, Una.

(2.) I have heard learned counsel for the petitioner, learned Additional Advocate General for the respondent-State and gone through the status report as well as record relevant for the purposes of adjudication of the instant petition. Whether Reporters of local newspaper are permitted to see the judgment ?

(3.) The gist of the status report is :- on 21.07.2019 a complaint was lodged by one Amardeep Chand to the effect that :- his daughter, aged sixteen and half years, was pursuing her B.Sc. Course in Khalsa College, Anandpur Sahib (Punjab) w.e.f. 20.06.2019; on 18.07.2019, she had blue marks around her neck and on lips when she returned home from college; slings of her bag were broken and she looked scared; she did not disclose anything despite having been repeatedly asked by her mother ; on 19.07.2019, she went to college, as usual, however, did not return home; whereafter he pursued the matter with college administration; after checking the CCTV footage, the college administration informed him that his daughter, though got off from the bus at college gate, but did not enter the college premises; on further investigation at home, he found a suit (clothes) of his missing daughter alongwith Rs. 13,000/- as well as one mobile box; he apprehended that his daughter might have been kidnapped by some boy by inducement of threat and false promise of marriage.