GAURAV VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking bail under Sec. 439 Code of Criminal Procedure (in short 'Cr.P.C.'), in case FIR No.206 of 2021, dtd. 6/6/2021, registered in Police Station Sadar, Una, H.P., under Ss. 363, 366A and 376 of the Indian Penal Code (in short 'IPC') and Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'POCSO Act' in short).

(2.) Status report stands filed, wherein it is stated that father of victim had approached the police in Police Chowki Mehatpur on 6/6/2021 with a complaint, which was entered as Daily Diary Report No.25, dtd. 6/6/2021, stating therein that his daughter, aged about 17 years, had eloped from the house on 5/6/2021 without informing anybody and despite making all efforts, she was not traceable. Further that mother of victim had disclosed to her father (complainant) that their daughter (victim) was having relations with Gaurav, nephew of Sudesh Kumari wife of Sarwan Singh and because of those relations their daughter was pregnant and about 2-3 months ago Sudesh Kumari had managed abortion of victim girl at Mehatpur.

(3.) As per complaint, second episode which came in the notice of father was that Santosh Devi (sister-in-law of complainant), who is wife of Sonu, resident of Nangal (Punjab), had also allured his (complainant's) daughter and had introduced her with some boy. Therefore, complainant has suspected that Sudesh Kumari and Santosh Devi were behind eloping of their minor daughter.