- (1.) This order shall dispose of CRM-M Nos. 33438, 33460 and 33592 of 2011, as these petitions arise from the same FIR.
(2.) The petitioners seek grant of anticipatory bail in case FIR No. 215, dated 15.10.2011, registered under Sections 363, 366A of the IPC, at Police Station Sector 3, Chandigarh. On 7.11.2011, the following contentions were noticed :- Learned counsel have argued that the present is a case where the 16 years old girl ran away with the main accused. They were recovered after 20 days and the present petitioner(s) were not guilty of any conspiracy. As per learned counsel after the recovery of the girl, her statement was recorded under Section 164 Cr.P.C and as per their information in that statement she has unequivocally admitted that she had gone with the main accused of her own volition.
(3.) Counsel for the petitioners have today argued that the petitioners have joined the investigation.;