IRFAN AHMAD MALLA Vs. SHO POLICE STATION DANGIWACHA

JUDGEMENT

(1.) The petitioner is seeking bail in anticipation of his arrest in FIR No. 165/2021, for commission of offences under Ss. 366, 109 IPC, registered with Police Station Dangiwacha.

(2.) Heard the learned counsel for the parties and perused the case diary which has been produced by Investigating Officer ASI Ab. Rashid of Police Post Badergam.

(3.) As per the FIR on 14/9/2021, complainant-respondent No.2, lodged a report alleging therein that on 13/9/2021, his daughter i.e. the prosecutrix has been kidnapped by the petitioner and his associates. The police registered the FIR and started investigation of the case. During investigation of the case, the prosecutrix was recovered from the custody of the petitioner.