SUDESH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petitioners seek regular bail in F.I.R. No. 390/2016 under Sections 302/120B/201/365/34 Indian penal code, Police Station: Alipur.

(2.) The case of the Prosecution is that on 14.06.2016, a missing report was lodged by the complainant regarding missing of his maternal grandmother Smt. Indrawati and aunt Geeta (Bua). On 17.06.2016, Sh Amardeep (Son of deceased Indrwati) came to police station and stated that he suspected that his mother and sister had been forcefully abducted by an unknown person. Subject FIR No. 390/16 was registered under section 365 IPC.

(3.) During investigation statement of the grandson of the deceased Geeta was recorded under section 161 Cr.P.C. wherein he stated that his mother Geeta had told him that she had received a call from accused Pardeep (Petitioner in Bail Appln 2126/2018) and she was going to meet him near BDO office Alipur.