ANAND VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.)

(2.) THIS is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No. 338/2012 dated 07.09.2012, registered at Police Station, Paonta Sahib, District Sirmour, under Sections 363, 366 IPC. It has been stated that petitioner has been falsely implicated in the case by complainant Kuldeep Thakur father of Ms. Nikita Singh with whom petitioner has married on 04.09.2012. The petitioner is about 22 years and Ms. Nikita Singh is 18 1/2 years. The date of birth of Ms. Nikita Singh is 13.10.1993.

(3.) THE status report has been filed. It has been stated that case has been registered on the written complaint of Kuldeep Singh Thakur. The complainant has stated that his daughter on 04.09.2012 at 7.30 a.m. had gone to Pipliwala for tuition, but did not return till evening. She was searched, but was not traced. The complainant has stated that he came to know that petitioner, Aslam and Hamid Khan kidnapped his daughter in vehicle HR -70A -0141 of Iqbal. On this, the case has been registered.