JAI PAL Vs. STATE OF H P

JUDGEMENT

(1.) Heard. It appears, on the basis of a report lodged by Surtu, father of the prosecutrix Reena, a case in terms of FIR No. 36 of 2001 dated 12.6.200 1 was registered with the Police Station Renuka, District Sirmur, for the offences punishable under Sections 363, 366-A and 376 of the Indian Penal Code, in which the applicant petitioner Jai Pal was arrested on 13.6.2001.

(2.) According to the complainant, her daughter was kidnapped by the applicant petitioner from his home on 14.5.200 1 when she eloped with Jai Pal, After her elopement, the complainant tried to search her minor daughter, who is aged about 14 years, and went to the house of the applicant petitioner with a request to free her but she was not permitted to see her father. It is the allegation of the complainant that her daughter was, after kidnapping, wrongfully confined in the house of the applicant.

(3.) Prosecutrix was recovered from the house of the applicant petitioner by the police on 13.6.2001. She was medically, examined on the same day, According to the prosecution, the prosecutrix is minor.