SALONI ARORA Vs. STATE

JUDGEMENT

(1.) CRL.M.A. 10685/2008(delay)

(2.) CRIMINAL Revision Petition No. 497 of 2008 by Saloni Arora is directed against the order dated 22nd November 2007 passed by the learned Additional Sessions Judge (ASJ) Delhi holding that offences under Sections 120 -B/364/365/302/201 IPC are prima facie made out against the accused persons in FIR No. 133 of 2006 registered at P.S: Anand Vihar. In addition, it was held that the offences punishable under Section 25/27 of the Arms Act were also made out against the accused Deepak, the offence under Section 411 IPC was also made out against accused Jeetender, and the offence punishable under Section 182 IPC was also held to be made out against the petitioner Ms. Saloni Arora.

(3.) THE case of the prosecution is that Shri Sahab Singh s/o Shri Bode Singh, resident of House No. 32/91 Gali No. 10, Bhikam Singh Colony, Delhi informed the police that his brother -in -law Shailender Singh who was taking coaching from the I.I.H.T. Computer Institute, Gali No. 11, Hargovind Enclave, Delhi and residing with him had gone to the Institute on the morning of 12th June 2006 but had not returned till 15th June 2006. The case was registered at P.S. Anand Vihar. On 21st June 2006 Sahab Singh made a supplementary statement that on 11th June 2006 two to three calls received on mobile phone No. 9873288984 (maintained by Sahab Singh) from two other mobile phone Nos. 9818391164 and 9811117235. When Sahab Singh enquired from Shailender Singh about the calls, the latter informed him that these were from Jitender Singh, r/o Aligarh and Saloni Arora, the petitioner herein. Shailender Singh is supposed to have further informed Sahab Singh that on 12th June 2006 he would go along with Jitender, Deepak and Adesh Chaudhary to Hapur. On 12th June 2006 Shailender Singh made a call to Sahab Singh 's house informing that he was in the company of above said persons and would return to home late. In a supplementary statement Sahab Singh informed the police that Prahlad Singh his brother -in -law had informed him that Shailender Singh was in love with a girl named Deepshikha @ Gudiya d/o Satbir Singh, r/o Aligarh (UP) and wanted to marry her. The family of Deepshikha was not in favour of this marriage and this fact was informed by her to Prahlad Singh on phone. Deepak is a co -accused and petitioner in Bail Appln. No. 1169 of 2008 and cousin brother of Deepshikha. Jitender is her brother. Sahab Singh suspected that Deepak and Jitender Singh, both residents of Aligarh, Adesh Chaudhary, r/o Ghaziabad and Smt. Neera, the second mother of Deepak, a resident of Delhi had kidnapped Shailender Singh. Non -bailable warrants for the arrest of Deepak, Jitender and Adesh Chaudahry were obtained from the court.