K.C.GUPTA, J. - (1.) THIS order shall dispose of two Crl. Misc. Petitions bearing No. 6023-M of 2001 (Kala @ Krishan Pal v. State of Haryana and another) and 29147-M of 2001 (Salim v. State of Haryana and another) as both the petitions arise out of common complaint filed by Sardar Singh.
(2.) BRIEFLY stated, the facts are that Sardar Singh, complainant (respondent No. 2) is resident of Village Adhmi, Sub-Teh. Bapoli, District Panipat. He has got two daughters, namely, Geeta and Kavita. On 5.3.1999, his both daughters were found missing. Sardar Singh made a report to the police about the abduction of his daughters. They were recovered on 7.3.1999 and made a statement before the Magistrate that they had gone of their own accord. The allegation of the complainant, Sardar Singh (respondent No. 2) is that both his daughters were minors and they had been abducted by Kalan Singh etc., five in number including the petitioners, and were subjected to rape and then on 7.3.1999, they were released without getting them medico-legally examined and as such, the complainant prayed that Kalan Singh etc. be summoned under Sections 323, 365, 366, 376, 506, 34 IPC. Accordingly, after recording preliminary evidence, they were summoned.
(3.) KALA @ Krishan Pal and Salim, petitioners, were apprehended and now they have applied for regular bail.;