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Judgment
13 paragraphs · 209 wordsTejinder Singh Dhindsa, J
This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.
Petitioner seeks benefit of regular bail pending trial in FIR No.75 dated 08.12.2019 under Sections 363, 366-A IPC (later on converted to Section 366 IPC) registered at Police Station Ghuman Kalan, District Gurdaspur, Punjab.
Counsel for the parties have been heard.
The specific allegations against the petitioner are with regard to having abducted a minor girl (prosecutrix) by enticing her on the pretext of marriage.
Petitioner was arrested on 09.12.2019.
Investigation in the case is complete and the challan already stands presented.
During the course of arguments it has gone uncontroverted that in the statement of the prosecutrix recorded under Section 164 Cr.P.C. there are no allegations with regard to sexual assault.
That apart prosecutrix as also their father refused medical examination.
Trial is still at the very initial stage and would take time to conclude particularly keeping in view the current Covid-19 situation.
Without making any observation on merits, petitioner is held entitled to the benefit of bail.
Petitioner be enlarged on bail subject to his furnishing bail bonds/surety bonds to the satisfaction of the Trial Court/Duty Magistrate, Gurdaspur.
Disposed of.