SIMPAL SRIVASTAV Vs. STATE

JUDGEMENT

(1.) This is a bail application under Sec. 439 CrPC seeking regular bail in FIR No.394/2020 under Ss. 364A/365/342/323/506/102B/34 IPC registered at PS New Ashok Nagar. The case of the prosecution is that the mother of the victim on 3/9/2020 made a complaint to the police at 10:02 p.m. that the victim, her daughter, aged about 24 years went to HDFC Bank, Sector-02, Noida, U.P at about 01:30 p.m. with her ATM, passbook and cheque book and she has not returned home and despite searching for her, the victim could not be found. She suspected that some unknown person has kidnapped her daughter by luring her. On the basis of the said complaint, FIR was registered under Sec. 365 IPC.

(2.) Subsequently, on 3/9/2020 itself, the father of the victim went to the Police Station and stated that his daughter has been kidnapped for ransom and the kidnapper has demanded Rs.40.00 lacs and threatened to kill his daughter, in case the demand is not fulfilled.

(3.) The father of the victim also produced few video recordings as well as Whatsapp messages regarding the demand for ransom. On the basis of the statement of the father, Ss. 364A/506/342/323/120B/34 IPC were also added in the case.