PRITAM KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, namely Pritam Kumar, who is in judicial custody since 2.1.2018, has approached this Court for grant of regular bail under Section 439 of the Code of Criminal Procedure in case FIR No.3 of 2018, dated 2.1.2018, under Sections 363, 366-A of the Indian Penal Code, registered at Police Station, Bhoranj, District Hamirpur, Himachal Pradesh.

(2.) Sequel to order dated 6.03.2018, ASI Balbir Singh, Police Station, Bhoranj, has come present in Court alongwith the record of the case. Record perused and returned.

(3.) Mr. Dinesh Thakur, learned Additional Advocate General, has also placed on record status report prepared on the basis of the investigation carried out by the investigating agency, perusal whereof, suggest that FIR, detailed hereinabove, came to be lodged at the behest of the complainant, namely Amrit Lal, who alleged that her minor niece namely Ms. Ranjana Devi has been kidnapped by the present bail petitioner on 27.12.2017. Since, the girl, named above, did not return to her house on 27th December, 2017, complainant lodged aforesaid complaint against the bail petitioner. He alleged that his niece and bail petitioner were in constant touch with each other, but today bail petitioner taking undue advantage of innocence of her niece, who is minor, allured her on the pretext that he would marry her. On 2.1.2018, police found victim Ranjana Devi at Baldwara Bhambla Patarighat road.