RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely Ram alias Ram Shah, has approached this Court in the instant proceedings filed under Sec. 439 of Cr.PC, praying therein for grant of regular bail in connection with FIR No. 153/07 dated 27.10.2007, under Sections 363, 366, 368 and 120B, registered at P.S. Chirgaon, District Shimla, H.P.

(2.) Sequel to order dated 29.5.2019, ASI Prem Singh I/o, P.S. Chirgaon, District Shimla, H.P., has come present alongwith records. Mr. Kunal Thakur, learned Deputy Advocate General, states that no further status report is required to be filed because detailed report with regard to case at hand already stands filed on the previous date. Record perused and returned.

(3.) Close scrutiny of the record/status report reveals that on 27.10.2007, complainant namely Mulmi Ram filed a complaint at Police Station Chirgaon, alleging therein that he had sent his minor daughter (herein after referred to as "the victim") to Chirgaon bazaar for bringing some articles, but till date, she has not returned. In complaint, he alleged that he has apprehension that some people from Punjab, who were staying at Hotel Anupam, have kidnapped his daughter. On the basis of aforesaid complaint having been made by the complainant, FIR detailed herein above came to be registered against the present bail petitioner. After completion of investigation, police presented challan in the court of learned JMIC-2. During proceedings held before the court below, bail petitioner failed to present himself on 14.8.2015 and accordingly, came to be declared as proclaimed offender. On 1.5.2019, police arrested the bail petitioner from Chandigarh and since then, he is behind bars.