SUNIL CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, Sunil Chauhan, who is behind the bars since 7.11.2015, has approached this Court in the instant proceedings filed under S.439 CrPC, for grant of regular bail, in FIR No. 218, dated 6.11.2015 under Ss. 363, 366A and 376 IPC and S.4 of Protection of Children from Sexual Offences Act, registered at Police Station, Nalagarh, District Solan, Himachal Pradesh.

(2.) Sequel to order dated 8.7.2019, ASI parshottam Singh has come present with the record. Mr. Sudhir Bhatnagar, learned Additional Advocate General has also placed on record status report prepared by the investigating agency on the basis of investigation carried out by it. Record perused and returned.

(3.) On 6.11.2015, complainant Deep Singh got his statement recorded at Police Station Nalagarh alleging therein that his minor daughter (name withheld) aged 14 years, had gone to School on 5.11.2015, but till date, she has not returned. Complainant further alleged that as per information received by him, bail petitioner allured his daughter on the pretext of marriage and thereafter has eloped with her. On the basis of aforesaid statement made by the complainant, a formal FIR, as detailed hereinabove came to be lodged against the bail petitioner. During investigation, police apprehended the bail petitioner with the victim-prosecutrix on 7.11.2015 from a place called Hadaboi, Tehsil Sunder Nagar, Mandi, Himachal Pradesh and since then the bail petitioner is behind the bars.