- (1.) By this common order, Criminal Misc. No. M-24846 of 2011 preferred by Ramesh Kumar, Criminal Misc. No. M-25183 of 2011 by Balwinder Kaur, Criminal Misc. No. M-26252 of 2011 by Ajay Kumar and Criminal Misc. No. M-972 of 2012 by Gaurav Kumar alias Sanjeev Kumar, shall be decided together. have been filed under Section 438 C.P.C. for grant of pre-arrest bail to petitioners Ramesh Kumar, Balwinder Kaur and Ajay Kumar in case arising out of FIR No. 72 dated 31.5.2011, registered at Police Station Division No. 7, Ludhiana, under Sections 363, 366-A and 120-B IPC. Lateron, offence under Section 376 was added. However, Criminal Misc. No. M-972 of 2012 has been preferred by Gaurav Kumar alias Sanjeev Kumar, who is confined in Borstal Jail, Ludhiana, for grant of regular bail.
(2.) Vinod Kumar Jha, on 31.5.2011 got an FIR registered at Police Station Division No.7, Ludhiana, wherein it is stated that he is working as an Assistant manager in Bharat Box Factory Private Limited .
(3.) He has got three children. His eldest daughter (whose name is withheld to protect her identity and hereinafter referred to as "the prosecutrix") is aged about 15 years and 3 months. It is further stated that the prosecutrix was a student of 10 th class in Bhartiya Vidhya Mandir, Chandigarh Road, Ludhiana. On 29.5.2011 she had gone to attend special classes in the school but in the evening she did not return home.;