SANJIV KUMAR Vs. STATE

JUDGEMENT

(1.) Bail Application No. 1404/2005 By this application under Section 438 Cr P.C., petitioner is seeking anticipatory bail ir case FIR No. 402/2005 under Sections 365, 342/379/506/34 IPC, P.S.Prashant Vihar Delhi.

(2.) Prosecution allegations are that on 17.4.2005 at about 9:40 pm, petitioner along with one Ravi went to the house of the complainant; kidnapped him and brought him to Rajouri Garden, Delhi and thereafter he was thrown out of the car. The complainant informed the police and the matter is being investigated. Learned APP for the State, on instructions, from Inspector Jagram Singh submits that as per the investigations so far conducted, no weapon was used for commission of the alleged crime; vehicle was seized; it was in the name of petitioner's wife which has been released on superdari and opposes the bail.

(3.) In the facts and circumstances of this case, application is allowed and petitioner is ordered to be released on bail on his furnishing personal bond in the sum of Rs. 15,000/- with one surety in the like amount to the satisfaction of the SHO/Arresting Officer.