GYANENDRA PRATAP SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As both the above first bail applications filed under Section 439 of CrPC arise out of the same crime number i.e. 190/2020 registered at Police Station-Somani, Distt. Rajnandgaon (CG) for the offence punishable under Sections 363, 365, 364A, 384, 120B, 34 of IPC, they are being disposed of by this common order.

(2.) Case of the prosecution, in brief, is that complainant Baljeet Singh lodged a report 10.10.2020 at 22:15 hours at Police Station-Somani, Distt. Rajnandgaon to the effect that on 10.10.2020 at about 9.00 pm his minor son/abducted child G was in his Daba. The Manager of his Daba namely Ritesh Rai Korkottee informed him at 9.15 pm over telephone that 03-04 unknown persons came in two cars bearing registration No.CG 06 GK 5888 and HP 37 C 0994 and forcibly took his son in the car bearing No. HP 37 C 0994 towards Rajnandgaon. After some time, one unknown accused called on mobile No.7024447966 of his wife Baljeet Kaur from mobile No.7223921916 and had his wife talk with his son and then the said accused demanded ransom of Rs.50 lacs. The said accused also told his wife that "Lallu (applicant in MCrC No.918/2021) is aware of it and if Lallu takes guarantee, they will release the child."

(3.) During investigation, statements of witnesses were recorded. In his statement Baljeet Singh Sethiya, father of the abducted child, stated that about two years prior to recording of his statement, he was in the business IPL betting with one Avinash Chanwla and during this period, on 17.9.2020 he came in contact with Pawan Pathak, Chandan Gupta through Lallu @ Gyanendra Pratap Singh. He stated that he lost about Rs.25-27 lacs in betting which was to be paid to co-accused Pawan Pathak and that out of the same, Rs.10 lacs was given to Pawan Pathak and since for remaining amount of Rs.12-15 lacs, he was being frequently called on mobile phone, he switched off his mobile and due to this, on 25/26th September, 2020, Pawan Pathak had threatened him that he knew how to recover his money. He expressed suspicion over Lallu & Gyanendra Pratap Singh, Chandan Gupta, Pawan Pathak and their associates in abduction of his child for ransom of Rs.50 lacs. Harjeet Singh, uncle of the abducted child, has stated that on the next day of incident when he asked Baljeet Sethiya, he told him that Lallu @ Gyanendra Pratap Singh was his guarantor in IPL betting and his son has been abducted due to some money transaction dispute over IPL betting by Lallu @ Gyanendra Pratap Singh and his companions.