ABDUL REHMAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has filed instant petition under Section 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC') for grant of regular bail in case FIR No. 10 of 2017, dated 14th November, 2017, registered at Police Station Majra, District Sirmaur, H.P., under Sections 364, 302, 120B, 201 read with Section 34 of Indian Penal Code (hereinafter referred to as 'IPC') .

(2.) I Have Heard Learned Counsel For The Petitioner As well as learned Deputy Advocate General for the respondentState and have also gone through the status reports filed on behalf of the respondent State.

(3.) Prosecution Case, In Brief, As Emerges From The material on record, is that 20 years old Mumtaz (daughter of complainant Wajid Ali) did not return back on 11th November, 2017 after leaving the house about 10.00 a.m. for visiting Paonta Sahib to collect her marksheet from College whereupon she was searched everywhere in relation, but, on finding no clue, her missing report was lodged by the complainant in Police Station Majra on 13th November, 2017. During search of Mumtaz, police found a clue that she was last seen together with one Sharik Rehman on 11th November, 2017 at Paonta Sahib whereafter said Sharik Rehman was interrogated, who informed the police that Mumtaz had asked him on his mobile phone from an unknown number to come to Paonta Sahib whereupon he had visited Paonta Sahib to meet her, but, at that time Mumtaz was very angry and had told him that she was going to adopt her own way and he should also mind his own business. Thereafter, when the police visited house of Sharik Rehman on 15th November, 2017 for further investigation, he had tried to commit suicide by inflicting an injury in his stomach with some sharp edged weapon, which led to registration of FIR No. 11 of 2017, dated 15th November, 2017, against him under Sections 342, 186, 506 and 309 IPC in Police Station Majra. Sharik Rehman was admitted in Aggarwal Hospital Jagadhari/Yamunanagar.