- (1.) This order will dispose of all the afore-mentioned applications for regular bail filed under Section 439 of Cr.P.C. in FIR No.203 dated 21.05.2009 registered under Sections 363-A, 366-A, 506, 120-B of Indian Penal Code (Offences under Sections 376, 419, 420, 467, 468, 471 and 182 of Indian Penal Code added later on ), registered at Police Station Civil Lines, Amritsar.
(2.) I have heard learned counsel for the parties and gone through the record.
(3.) Brief allegations are that a girl namely Pooja daughter of complainant was engaged to work in the house of petitioner-accused Puran Kaur for a salary of Rs.1,000/- per month due to intervention of petitioner-accused Palwinder Kaur, who used to reside as tenant in the house of Puran Kaur. Thereafter petitioner-accused Puran Kaur in connivance with co-accused Tinku @ Arundeep Singh and Sukhbir Singh and without consent of parents of Pooja sent her to New Delhi at the residence of Sukhbir Singh. She was taken to Delhi by Tinku @ Arundeep Singh and Sukhbir Singh. Report was lodged by father of prosecutrix regarding missing of their daughter Pooja against petitioner-accused Puran Kaur, Palwinder Kaur, Sukhbir Singh and Tinku @ Arundeep Singh. During investigation, petitioners-accused Sukhbir Singh, Puran Kaur and Arundeep Singh @ Tinku produced one girl Lallian in place of Pooja before police. Statement of that girl was recorded in which she stated that she is Pooja daughter of complainant in this case. However, later on she gave statement Annexure P-7 before learned Judicial Magistrate, Amritsar on 19.02.2011 in which she stated that she is not daughter of complainant and that she had gone to police station seeking their help for sending her to her parents and that while they were in police station, Puran Kaur met her along with her son Sukha and raised a threat to her to give statement to the police as per their advice. According to her, in the police station, Sukha raised a threat by showing knife and Puran Kaur also promised her to pay an amount of Rs.50,000/- if she would do as per the terms dictated by them. As per her further statement, on their asking, she told to the police that she was daughter of present complainant Sonu Parkash and Sundari and that she stated their addresses as stated by petitioneraccused Puran Kaur. Later on, daughter of complainant Pooja was recovered and she gave statement under Section 161 Cr.P.C. that Puran Kaur petitioneraccused forcibly sent her with her son Sukhbir Singh and grand son Arundeep Singh for Delhi where she stayed for about one year and during this period, Sukhbir Singh used to tease her and used to indulge her in wrongful activities. Shankar, servant of Sukhbir Singh also used to tease her and indulge her in wrongful activities.;