ASHISH KUMAR@PINTOO Vs. STATE

JUDGEMENT

(1.) By way of this application under Sec. 439 of the Code of Criminal Procedure, 1973 [ "CrPC "], the applicant seeks regular bail in FIR No. 609/2017, dtd. 8/9/2017, registered in Police Station Ranhola, originally under Sec. 363 of the Indian Penal Code, 1860 [ "IPC "].

(2.) The FIR was registered on the complaint of one Subhash Gupta, which stated that, on 7/9/2017 at about 6:45 PM, his son Santosh (aged about five and half years old) had gone out to play near his house but did not return.

(3.) The petitioner was arrested in connection with this offence on 9/9/2017 and remains in continuous judicial custody since then.