PARAMVIR RANA Vs. STATE

JUDGEMENT

(1.) THIS is a petition filed by the complainant Paramvir Rana for setting aside the order dated 18.7.2011 by virtue of which bail was granted to accused Paresh Grewal (respondent no.2) by the learned Additional Sessions Judge, Saket in respect of an offence under Section 364A/386/120B/34 IPC registered vide FIR no.47/2011 of P.S. Dhaula Kuan.

(2.) BEFORE coming to the contentions urged by Mr.Tulsi, learned senior counsel for seeking cancellation of the bail of respondent, it will be worthwhile to give brief facts of the case.

(3.) ON 5.3.2011, the accused Sandeep Chikara was arrested which unfolded the mystery of abduction and it lead to arrest of number of accused persons (8 in all). During the course of investigation and on the basis of a disclosure statement of one of the accused persons respondent no. 2 was also arrested on 28.4.2011. He was granted bail by the impugned order by the learned Sessions Judge by observing that the only evidence against the respondent no. 2 is a disclosure statement of co -accused as per the charge sheet. It was also observed by the learned Judge that the other piece of evidence pointed out by the IO was a missed call made by the respondent no. 2 on 26.02.2011 to the complainant whereupon the latter had returned the call.