JANAK RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 Cr.P.C., seeking regular bail in case FIR No. 112 of 2021, dtd. 16/7/2021, registered under Ss. 363, 366A and 376 of Indian Penal Code 1860 (in short 'IPC') and Sec. 4 of Protection of Children from Sexual Offences Act, 2012 (in short 'POCSO Act') in Police Station Jawali, District Kangra, H.P.

(2.) Status report stands filed. Record was also made available.

(3.) Prosecution case in brief is that father of the victim lodged a complaint, on 16/7/2021, with the police that on 15. 7.2021 his daughter had left the house at 12 p.m. (noon) to visit her Aunt (mausi) living in Gangath but she did not reach there. The complainant alongwith others did not find her despite making inquiries at their own level but could only know that his daughter had alighted from the bus at Bharmad and, therefore, had boarded another bus towards Jassur. It was suspected by the complainant that somebody, by alluring her for marriage, had abducted her.