JISHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed under Section 439 CrPC in connection with FIR No. 177/2019 registered at Police Station Bhinay Distt. Ajmer for the offences under Sections 363 , 366 , 344 , 120B IPC.

(2.) Heard learned counsel for the petitioner, learned Public Prosecutor as well as also Investigation Officer, who is present in person.

(3.) Counsel for the petitioner submits that the petitioner was arrested on 10.2.2020 in a case registered for offence u/s 363 IPC bearing FIR No.177/2019 wherein the complainant stated that his 17 years old daughter has been missing and had apprehension that one Manish @Happy son of Ram Prasad has taken away his daughter. The petitioner was arrested on the basis of mobile recording of the co-accused [email protected] which shows that Manish has talked with the accused petitioner for three times on 12.9.2019 and the accused petitioner was arrested from Kerala whereas Manish and girl have not yet been found by the IO. During the pendency of this bail application, the period of 90 days which is required for filing of the charge sheet in terms of the Section 167 Cr.P.C has also expired but the charge sheet has not been filed.