- (1.) Petitioner Sucha Singh son of Bachan Singh, has preferred the instant application for the grant of anticipatory bail in a case registered against him alongwith his other co-accused, namely, Gurmit Singh @ Gurpreet Singh @ Gopi, Deep @ Mandeep Singh sons of, Sarbjit Kaur wife of Gurnam Singh, vide FIR No.69 dated 19.9.2011 (Annexure P1), on accusation of having committed the offences punishable under sections 363, 366 and 120-B IPC by the police of Police Station Majitha, District Amritsar, invoking the provisions of section 438 Cr.PC.
(2.) Concisely, the epitome of the facts, culminating in the commencement, relevant for the limited purpose of deciding the core controversy, involved in the present petition and emanating from the record, is that Satinder Kaur, daughter of complainant Avtar Singh, was having love affairs with Gurmit Singh @ Gurpreet Singh @ Gopi, nephew of the petitioner. On 16.9.2011 at about 4 P.M., when the complainant came back to his house, he found accused Gurpreet Singh, his mother Sarbjit Kaur, brother Deep @ Mandeep Singh and uncle Sucha Singh (petitioner) present there. They were talking to his daughter, with regard to marriage with Gurmit Singh @ Gurpreet Singh @ Gopi.
(3.) The case of the prosecution further proceeds that on 18.9.2011, Satinder Kaur, daughter of the complainant, had left her house and did not return back. He inquired about his daughter, but in vain. He suspected that main accused Gurmit Singh @ Gurpreet Singh @ Gopi has enticed away his daughter in connivance with the other accused. On the basis of suspicion, the instant case was registered against the accused, in the manner described hereinabove.;