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Judgment
21 paragraphs · 374 wordsAnupinder Singh Grewal, J
Heard through video conferencing.
The petitioner is seeking anticipatory bail in FIR No. 0078 dated 01.06.2020, under Sections 363, 366-A and 120-B of the Indian Penal Code, 1860,
registered at Police Station Cantonment, District Amritsar.
Learned counsel for the petitioner INTER ALIA contends that it is alleged in the FIR that the petitioner had enticed away the daughter of the
complainant. He, however, contends that the petitioner had solemnized marriage with the daughter of the complainant, namely, Komalpreet Kaur
(respondent No.2). He has referred to the affidavit of Komalpreet Kaur (respondent No. 2) at Annexure P2.
Issue notice to the respondent.
At the asking of the Court, Mr. Ramdeep Pratap Singh, DAG, Punjab, accepts notice on behalf of respondent No. 1. He contends that in view of the
gravity of the offence alleged to have been committed by the petitioner, he is not entitled to the concession of anticipatory bail.
Mr. Bikramjit Singh, Advocate, has put in appearance on behalf of respondent No. 2 and contends that Komalpreet Kaur (respondent No. 2) is over
18 years of age, as her date of birth is 10.12.2002 and she is residing with the petitioner as per her wish without any coercion or pressure.
Heard.
The petitioner is residing with the daughter of the complainant, who is stated to be over 18 years of age. In view of the above and without expressing
any opinion on the merits of the case, I deem it a fit case to grant the concession of anticipatory bail to the petitioner.
Therefore, the petitioner is directed to appear before the investigating officer within a period of 15 days from the date of receipt of certified copy of
this order and on his doing so, he shall be released on bail to the satisfaction of the arresting/investigating officer till submission of report under Section
173 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' - for short). The petitioner shall continue to join investigation and shall furnish an undertaking
that he shall abide by the conditions as envisaged under Section 438 (2) Cr.P.C. Thereafter, he will be permitted to furnish regular bail bonds to the
satisfaction of the trial Court.
The petition stands disposed of in the aforementioned terms.