ANKIT Vs. STATE (N.C.T. OF DELHI)

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case FIR No. 720/2024 of PS Rajouri Garden for offences under Sec. 140(3)/3(5) of BNS. Learned APP submits that the Status Report was filed on 12/5/2025 after supplying advance copy but the same is not on record, so fresh copy of Status Report submitted by learned APP across the board is accepted, to be scanned and made part of the record.

(2.) Broadly speaking, the allegations against the accused/applicant are kidnapping for ransom, coupled with injury caused to the victim. The accused/applicant is involved in six more cases, including one murder case and two cases of attempt to murder.

(3.) Learned counsel for accused/applicant submits that no fruitful purpose would be served by arresting the accused/applicant, so he deserves anticipatory bail. No other argument has been advanced.