BHUPENDER Vs. STATE (GOVT. OF NCT OF DELHI)

JUDGEMENT

(1.) The present application is filed seeking regular bail in FIR No. 163/2019 dtd. 28/4/2019, for offences under Sec. 365/34 of the Indian Penal Code, 1860 ('IPC'), registered at Police Station Narela, Outer North. The chargesheet was filed under Sec. 364/302/201/34 of the IPC.

(2.) Briefly stated, the case of the Prosecution is that the deceased while assisting his mother/complainant in purchase of groceries from a nearby market was allegedly abducted by the applicant/accused along with co-accused persons, who arrived at the place of occurrence in a car and forcefully dragged the deceased into the car and ran away which led to the registration of the present FIR No. 163/2019 at the instance of the mother of the deceased/complainant.

(3.) Further, during investigation the body of the deceased was recovered within the jurisdiction of PS Rai, Sonipat, Haryana. Consequently, Sec. 302 of the IPC was added to the FIR, which initially was registered for offences under Sec. 365/34 IPC for kidnapping.