MOHD. SADIQUE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) By way of this revision petition, the petitioner has assailed the validity and correctness of orders passed by the Courts below refusing to release the delinquent on bail.

(3.) Briefly stated that the facts of the prosecution story are that an FIR No. 76/2008 was lodged by one Mohan Lal on 06.08.2008 at P.S. Sandwa alleging inter alia that today in the morning at 5'0 clock when Ls wife got up, she found that her daughter-Komal was not there in the house. They had every suspicion that her minor daughter had been enticed away by Mohd. Sadique. On the basis of aforesaid written report, a case for offence under Secs. 363, 366, 376 and 120-B I.P.C. was registered and the investigation commenced.