SUNNY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner Sunny alias Minta, who is behind the bars since 17/3/2022, has approached this court in the instant proceedings filed under S.439 CrPC, for grant of regular bail in FIR No. 17, dtd. 4/3/2022, registered at Police Station Khundian, District Kangra, under Ss.363 and 376 IPC and Ss.4, 6 and 17 of Protection of Children from Sexual Offences Act.

(2.) In terms of order dtd. 29/8/2022, respondent-State has filed status report. Investigating Officer has come present with the record. Record perused and returned.

(3.) Close scrutiny of record reveals that on 4/3/2022, complainant Pathanu Ram lodged a missing report of his daughter. He alleged that his daughter, victim-prosecutrix (name withheld) aged 17 years had gone to School at 9. Am on that day but she did not return. He disclosed that the victim-prosecutrix has taken alongwith her two suits and one Adhaar card and he alleged that his apprehension is that some unknown person has made her to elope with him, as such appropriate action in accordance with law be taken against such person.