AMAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application for releasing the petitioner on bail under Section 438 Cr.P.C. in FIR No.24/12 dated 9.4.2012, registered at Police Station Kotkhai, District Shimla, H.P. for offences punishable under Sections 366, 376 IPC.

(2.) IT has been stated that allegations against the petitioner are that he telephonically called the prosecutrix at her native village Kotkhai and asked her to come to Sundernagar. The prosecutrix left Kotkhai on 1.4.2012 and went to Sundernagar and met petitioner at Sundernagar. The prosecutrix stayed with petitioner till 14.4.2012. Whether the reporters of the local papers may be allowed to see the Judgment?Yes The allegations are that during this period prosecutrix and petitioner visited many places. The prosecutrix is an educated woman.

(3.) THE status report has been filed. It has been stated that on 9.4.2012, Brij Mohan submitted an application in the Police Station. It has been stated by the complainant that on 1.4.2012 the complainant and his wife had gone out to mourn the death of someone. THEy returned in their house in the evening but their daughter was missing. She was searched, on 2.4.2012 her missing report was lodged at Police Station, Kotkhai. THE complainant came to know that petitioner had kidnapped his daughter on the promise of marriage. THE accused is already married. On this, case has been registered.