MUSTAK Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This second petition for regular bail has been filed by petitioner Mustak, an accused in FIR No.166 dated 14.08.2015, for offences under Sections 363, 366-A IPC and Sections 6 and 12 of Protection of Children from Sexual Offences Act, 2012, registered with Police Station Nagina, District Mewat. The first petition bearing No.CRM-M-18951-2020 was withdrawn on 04.08.2020 and order in that regard was passed, copy of which being Annexure P-6.

(3.) Briefly stated facts of the case as per prosecution story are that, criminal machinery in this case was set into motion by Ajeem son of Isab, who in the written complaint submitted by him to the police stated that his minor daughter, aged 13 years (name withheld to conceal her identity) had been abducted by a truck driver at Badkali Chowk, Nagina on 12.08.2015 at about 3.30/4.00 PM; the name of truck driver came to be known by the complainant as Shahid son of Majeed, R/o Village Nangli; he in company of several other persons went to Alwar to search for his daughter where Shahid on seeing them tried to run away, however, they caught hold of Shahid and produced him before the police; the victim/prosecutrix was later on recovered; on the basis of this statement, formal FIR was recorded; the investigation in the case started, during the course of which, name of present petitioner Mustak cropped up, having participated in the crime; he was arrested in this case on 12.05.2020.