Anita Chaudhry, J. - (1.) This revision has been directed against the order dated 27.08.2014, vide which the application filed under Section 319 Cr.P.C. was dismissed.
(2.) Petitioner Gurjant Singh had lodged a complaint, on the basis of which the FIR was recorded. The daughter of the complainant was missing since 28.01.2014. She was recovered on 30.01.2014 and her statement under Section 161 Cr.P.C. was recorded by the police and subsequently she was produced before the Magistrate for her statement under Section 164 Cr.P.C.
(3.) In the statement made to the Medical Officer, the prosecutrix had named Harpreet Singh and had made allegations of abduction and rape by him. No other name was given.;