Vivek Singh Thakur, J. - (1.)This petition has been preferred, seeking regular bail, under Section 439 Criminal Procedure Code (in short Cr.P.C.), in case FIR No.48 of 2017, dated 28.07.2017, registered under the provisions of Sections 363, 366, 368, 323, 376, 344, 506 and 120-B of the Indian Penal Code (in short 'IPC') and Sections 6 and 17 of the Protection of Children from Sexual Offences Act, 2012 (in short 'POCSO Act'), in Police Station Panchrukhi, District Kangra, H.P.
(2.)Status report stands filed.
(3.)As per status report, FIR has been lodged by Anil Kumar, who is father of the victim, stating that his eldest daughter having date of birth 03.12.2000, educated upto plus two Class, had left house on 23.06.2017 on the pretext that she had to collect certificate from Shivalik Radiance Public School, Panchrukhi and on the said day, she stayed in the house of her maternal uncle at Thakurdwara and had returned back to Panchrukhi and talked with her mother, however, after 1.30 p.m. no talk had taken place with her and till 28.07.2017, i.e. uptill lodging complaint she was not traceable despite searching everywhere and complainant had come to know that his daughter had been kidnapped by one Amit son of Prem Lal on his Motorcycle with intention to marry her.
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