Kuldeep Singh vs State of Punjab

Fateh Deep Singh, J. (Oral) - The allegations against petitioner Kuldeep Singh levelled by complainant Kaku Singh father of Sapna are that his daughter is a minor born on 15.8.1999 and the petitioner had enticed her and taken away and married leading to the registration of the present case, in which the petitioner was arrested on 19.1.2016. The girl Sapna who has been identified by ASI Gurmej Singh, Police Station Khem Karan submits that though she is aged around 16 years and 9 months but on account of her free will had undergone marriage voluntarily with the petitioner and is presently residing with him at his house in Khem Karan and has admitted that no incident as alleged by her father ever taken place and has urged the Court to release the petitioner on bail, though the prayer has been opposed by the learned State counsel.

Having regard to the totality of the facts being case of run-away couple and the fact that the girl is residing at the house of the petitioner and has admitted her relationship, this Court is of the opinion that further detention of the petitioner in the present case is not warranted. Accordingly, without meaning to express any opinion on the merits, the instant bail petition is allowed. Bail to the satisfaction of learned Chief Judicial Magistrate/Duty Magistrate, Tarn Taran.