PRADEEP DABAS Vs. STATE

JUDGEMENT

(1.) Petitioner seeks bail in an offence registered as FIR No. 136/13 under Section 364-A/307/34 of Indian Penal Code (hereinafter referred to as the IPC) at Police Station Aman Vihar, Delhi by filing the present bail application under Section 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as the Cr. P.C.).

(2.) The present case was registered in compliance of judgment dated 13.03.2013 passed by learned Additional Sessions Judge, Rohini, Delhi. It was alleged in the complaint made by the victim Vikram Mathur that on 30.10.2012 he was present in his office alongwith his maid Vinitha Jha, Sonia and Mange Ram, when the petitioner alongwith other 10 accused persons entered in his office duly armed with the weapons at about 3.50 PM. Ransom of Rs.60 lacs was demanded from the complainant and when the complainant shown his inability to deliver, the accused persons abducted him. The maid Vinitha informed telephonically to brother of the complainant. PCR at 100 was called. After sometime, he came back and stated that he was taken in front of Sunny Properties and Builders Office, 30 Foota Road, Bhagya Vihar, Delhi, from where he somehow managed to escape. Though the accused persons followed him and even fired upon him, but fortunately he did not receive any injury. The CCTV installed in the office of the complainant in which the incident was recorded. Thereafter, the present case was registered and investigations commenced.

(3.) During the course of investigation, statement of Mange Ram, Vinita, Vikram Mathur, Daulat Ram we rerecorded. CCTV Footage of the offence was taken into possession. The petitioner was arrested on 23.05.2013, who disclosed the name of other co-accused Sumit, Vikram and other friends of Sandeep @ Matru. Co-accused Vikram @ Vikka was arrested on 04.07.2013, who disclosed the other co-accused and also identified the place of occurrence. The main accused Rambir was also arrested on 07.07.2013 at the instance of Devender @ Shooter. Recovery of one Doga (double barrel gun) was recovered from the main accused Rambir. After completion of investigation the charge sheet was filed on 21.08.2013. Exhibits were sent to FSL for expert opinion and thereafter supplementary charge sheet was filed in the case.