RAM DHAR SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By way of the present petition filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita 2023 ('BNSS') read with Sec. 528 of BNSS, the petitioner seeks Regular Bail in FIR No. 290/2019 dated26.12.2019 registered under Sec. 365 of the Indian Penal Code, 1860('IPC') at Police Station Hazarat Nizamuddin, Delhi. Upon the completion of investigation, offences under Ss. 302,392,411,201,120B and 34 of the IPC have been added.

(2.) As per the prosecution, the present case arises out of a complaint lodged by Shri Vipin Kumar Tiwari (son of the deceased). The complainant stated that his father, Shri Kripa Shankar Tiwari, who was employed as a driver for a commercial OLA vehicle bearing registration number UP16DT-8670, had left home at approximately 04:00 P.M. on 2/12/2019. According to the complainant, the last telephonic contact with Shri Kripa Shankar occurred around 10:15 P.M. the same evening, subsequent to which there was no further communication.

(3.) The local police conducted initial inquiries and took steps to trace the missing person. However, as the investigation did not yield immediate results, and the matter remained unresolved, this Court, in Writ Petition (Crl) No. 137/2020, vide an Order dtd. 27/2/2020 transferred the investigation to the Anti Human Trafficking Unit (AHTU), Crime Branch, Delhi.