DHARAM PAL SINGH Vs. ANAND SINGH

JUDGEMENT

(1.) Material facts necessary for the adjudication of this petition are that the petitioner has filed F.I.R. bearing No. 262/2011 dated 19.11.2011 under sections 363, 366 and 120-B of the Indian Penal Code against respondent No.1, Surjeet Kaur and Deepak Singh. According to him, his daughter, namely, Harpreet Kaur has studied upto 9th standard. She has left her studies from 10th standard. He had been working as constable in I.T.B.P. His daughter has been kidnapped/abducted by Surjeet Kaur, Deepak Singh and Sonu. He tried to trace his daughter but to no avail. According to him, his daughter might have been forced to marry son of Anand Singh.

(2.) Respondent No.1 Anand Singh was arrested by the police in sequel to registration of FIR No. 262/2011 dated 19.11.2011. He applied for regular bail. Learned Additional Sessions Judge granted bail on 28.12.2011. Petitioner has challenged the order dated 28.12.2011 (Annexure P-1).

(3.) Mr. Virender Singh Chauhan has strenuously argued that in the present case respondent No. 1 could not be enlarged on bail taking into consideration the gravity of offence and stage of investigation. He then argued that respondent No.1 had undertaken before the Panchayat that in case no legal action is taken against his son, he will produce his son. He finally contended that respondent No. 1 and other members of his family are aware about the whereabouts of Sonu and Harpreet Kaur.