SANJEEV KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has approached this Court under Section 439 of Cr.P.C. for grant of his bail in case FIR No. 17/18, registered under Sections 363 and 366A IPC on 30.1.2018 in Police Station, Theog, District Shimla, H.P.

(2.) Fresh status report stands filed and record has also been produced.

(3.) On 29.1.2018 complainant Naresh Kumar approached the Police Station Theog by submitting a written complaint stating therein that his 17 years old daughter was missing from house and suspected that Suresh Kumar had kidnapped his daughter, as earlier also he had tried to kidnap her, but the said incident was averted by them by counseling their daughter. It was also stated that as per information received, Suresh Kumar had kidnapped his daughter in vehicle of his brother-in-law Sanjay (petitioner) who, on inquiry, had only disclosed that Suresh Kumar had borrowed his vehicle at about 4:00 P.M. on the pretext of some urgent work. Involvement of petitioner Sanjay (brother-in-law of Suresh Kumar) in the incident was also suspected.