MEHINDER SINGH SULLAR,J - (1.) PETITIONERS Jaswinder Singh @ Jassi son of Tarsem Lal and Harjang Singh alias Janga have preferred the instant petition for the grant of regular bail, in a case registered against them along with their main co- accused, namely, Davinder Singh son of Rajinder Singh, by means of FIR No.149 dated 17.11.2012 (Annexure P1), for the commission of offences punishable under sections 363 & 366 read with section 34 IPC (the offences under Sections 420, 467, 468 and 471 IPC were added later on) by the police of Police Station Sadar, Roop Nagar, invoking the provisions of section 439 Cr.PC.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.
(3.) ACCORDING to complainant Bahadur Singh son of Himmat Singh, his daughter Ranjit Kaur was enticed away by main accused Davinder Singh (non-petitioner). The only allegations alleged against the petitioners are that they are friends and helped Davinder Singh in the commission of indicated offences. No other role or specific part is attributed to them. Ranjit Kaur, who is today present in the Court, has acknowledged her marriage with main accused Davinder Singh, without any kind of pressure or coercion. Under these circumstances, whether any pointed offences are made out or not, would be the moot point to be decided during the course of trial by the trial Court.;