SHYAM Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS is a petition under Section 439 of the Criminal Procedure Code for grant of bail in FIR No. 62/2008, P. S. Lodhi Colony, under Section 365 IPC. Petitioner is in custody since 24th March, 2008.

(2.) SOME of the relevant facts as per the first information report are that ms. Sweta Chauhan aged 23 years, daughter of Sh. M. L. Chauhan is alleged to have gone to IILM for her MBA class on 10th March, 2008 and was not found in the evening on the same day when her brother went to pick her up. Her mobile phone was also found to be switched off. The allegation made is that one Mukul bhadana @ Sonu, r/o. Village Kotla Mubarakpur may have abducted her and confined her at secret location.

(3.) IT is alleged that on the intervening night of 12th /13th April, 2008 the father and brother of the girl accompanied by 8-10 persons had found the girl shweta Chauhan and Mukul Bhadana at a village in 24, Pargana, North Bengal and had taken them from there. On 13th April, 2008, Mukul Bhadana was brought to delhi by Indigo flight whereas Ms. Shweta Chauhan was brought to Delhi by a separate flight by her father. The statement of Ms. Sweta Chauhan was recorded under Section 161 of Criminal Procedure Code on 14th April, 2008.