SAWAN DABAS Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) First Bail Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as "BNSS") has been filed on behalf of the Applicant/Petitioner Sawan Dabas seeking Regular Bail in case FIR No.841/2022 under Sec. 365/302 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC"), registered at Police Station Bawana.

(2.) The brief facts of the case are that on 23/9/2022, Shri Niwas, father of the deceased, lodged a missing Complaint in regard to his missing daughter which was registered vide DD No.152A, at P.S. Bawana. Upon examination of the CCTV footage from the vicinity, it was revealed that the deceased was last seen going alone carrying a red coloured bag and a red coloured plastic bag. After two months of the information, on 19/11/2022 the father of the deceased submitted an Application to the SHO, P.S. Bawana alleging that his daughter had been missing since about 04:30 P.M. on 20/9/2022 and has been allegedly kidnapped by the Applicant. The father also stated that on 28/9/2022, he found a photograph of the Applicant along with his phone number in the books of the deceased and that the Applicant was also missing from his house.

(3.) During the investigations, it was found that the Applicant was missing from his residence since 22/9/2022. The father of the Applicant had also lodged a missing Report on 23/9/2022 at P.S. Bawana, which was registered as DD No.57A.