RAHUL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) These applications have been filed seeking regular bail in FIR no. 02/2018 for the two accused. Accused Rahul@ Sumit has been in custody for about 4 years and has no previous involvements (as per the Nominal Roll dtd. 1/2/2024) and interim bail was granted to him in 2018, 2020 and 2021 for periods ranging from 3 days to 7 months. Accused Omprakash @ Omi was in custody for about 6 - years (as per the Nominal Roll dtd. 29/4/2024), no previous involvements are indicated and no interim bail has been granted as yet.

(2.) As per the case of the prosecution, complainant Ashok Mittal resident of Panchsheel Park, New Delhi handed a complaint on 2/1/2018 in the Crime Branch regarding kidnapping of his nephew Apoorv Mittal son of Shyam Lal Mittal, aged 29 years. He alleged that he was kidnapped by some unknown persons in the evening of 1/1/2018 from his office at 16 National Park, Lajpat Nagar' IV, near Moolchand Metro station. The complainant's brother and the victim's father, Shyam Lal Mittal, received a telephone call from the kidnapper who was using a mobile phone of the victim 98180355872.

(3.) At about 9:17 pm on 1/1/2018, ransom of Rs.5.00 crore was demanded for the victim to be released on Shyam Lal Mittal's mobile phone (9310927616). An FIR no.02 /2018 was registered at P.S. Crime Branch under Sec. 364A of the Indian Penal Code, 1860 ('IPC').