ANADIL HASAN Vs. STATE

JUDGEMENT

(1.) By this petition filed under Section 439 of Cr. P.C., the petitioner seeks bail in a case registered as FIR No. 139/11 under Section 364-A/302/120B/34 of Indian Penal , at Police Station I.P. Estate, New Delhi.

(2.) The case of the prosecution is that the petitioner in conspiracy with his associates had kidnapped one Rohit Ahlawat i.e. son of the complainant R.R.Ahlawat, for ransom of Rs.50 lac. Later on, son of the complainant was strangulated and was killed. During the investigation it was revealed that the mobile phone of the victim Rohit Ahlawat was being used for making the ransom call. It also came to notice that a sum of Rs.8,500/- were withdrawn from the account of the deceased. CCTV installed at the ATM regarding withdrawal of the money was seized wherein two boys were seen withdrawing cash from the ATM. On the basis of electronic surveillance, the petitioner was arrested alongwith other co-accused on 25.11.2011. Mobile phone used for making ransom calls by the petitioner was also recovered.

(3.) Status report filed on behalf of the State clearly indicates the manner in which the conspiracy of kidnapping the victim was hatched. According to the prosecution, two girls namely Fariyal and Nishu were arranged by the petitioner who lured the victim. On 22.11.2011 kidnappers called the complainant from the mobile of the victim and demanded Rs.50 lacs. It was agreed that the ransom money will be arranged at Agarsain Hospital, Punjabi Bagh, Delhi but nobody came to collect the same. On 23.11.2011 the accused persons directed the complainant to board a bus at 8 PM from Sarai Kale Khan to Karoli, Rajasthan for delivering the ransom money in Karoli, Rajasthan. Police team followed the complainant cautiously. Since the accused persons were making contact to the complainant, their mobile phone location was traced and the raiding team apprehended the petitioner alongwith two other accused at Cahudhary Hotel, Bandikui, Rajasthan. On their disclosure they confessed that they kidnapped the victim and threw his dead body near Village Asgaripur, Distt. Moradabad, UP.