AJIT SINGH Vs. STATE OF HARYANA
LAWS(P&H)-2021-7-39
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 07,2021

AJIT SINGH Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Raj Mohan Singh,J. - (1.) The case has been taken up for hearing through video conferencing.
(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.0414 dated 10.11.2020, registered under Sections 363, 366-A IPC and Section 8 of the POCSO Act (added later on) at Police Station Sadar Jind, District Jind.
(3.) The FIR was registered at the instance of the complainant Satyanarayan with the allegation that her daughter Shakshi aged 16 years and 4 months has been abducted by the petitioner. Action be taken against the accused persons.;


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