STATE Vs. RAJINDER PAUL SINGH AND ANR

JUDGEMENT

(1.) We have heard Mr. F A Natnoo, learned AAG on this appeal at length.

(2.) The appellant seeks to assail the decision dated 26th Nov., 2017 passed in the case arising out of FIR No.122/2015 which was registered by the Police Station, Hiranagar under Sections 376/363/344 of the Ranbir Penal Code.

(3.) A perusal of the judgment would show that an application was moved on 17th Dec., 2015 by Tara Chand, a resident of Mela, Tehsil Hiranagar, District Kathua to the SHO, Police Station, Hiranagar alleging that his daughter (referred to as the 'prosecutrix' in the judgment) was kidnapped by someone on 03rd Dec., 2015 and that she could not be traced. On this complaint, the police registered FIR No.122/2015 under Sec. 363 of the RPC. The prosecutrix was alleged to have been recovered on 15th Dec., 2015 from the bus stand, Amritsar. Premised on a statement attributed to the prosecutrix, the respondent was arrested in the matter. During the investigation, the police found commission of offences under sections 109 and 343 of the RPC as well and consequently, placed a chargesheet under all these provisions of law before the court concerned.