AMARJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, namely Amarjeet Singh, who is behind the bars since 5.12.2017, has approached this Court in the instant proceedings filed under S.439 CrPC, for grant of regular bail in case FIR No. 112, dated 15.10.2017 under Ss. 363, 366, 376 and 120B IPC and S.4 of Protection of Children from Sexual Offences Act, registered at Police Station Aut, District Mandi, Himachal Pradesh.

(2.) Sequel to orders dated 25.11.2019/5.12.2019, SI Yashpal has come present with the record. Mr. Kunal Thakur, learned Deputy Advocate General states that he has already filed a status report on previous and date and he does not intend to file any fresh status report. Record perused and returned.

(3.) Record made available to this Court reveals that FIR, detailed herein above came to be lodged on the basis of statement made by complainant Smt. Damodari Devi, who in her statement recorded under S.154 CrPC, alleged that her minor daughter, victim-prosecutrix (name withheld) aged 16 years, has gone missing. She alleged that on 15.10.2017, victim-prosecutrix informed her over telephone that she has solemnised marriage and she is at Ludhiana. Complainant alleged that some unknown person taking undue advantage of minority of her daughter, has made her elope with him as such, appropriate action be taken. As per investigation, on 19.10.2017, bail petitioner, with whom victim-prosecutrix had allegedly eloped, dropped her at Pandoh.