MANISH CHAUDHARY Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 131/2018, initially, registered under Section 365/34 IPC, after investigation, charge-sheet has been filed under Section 364/365/302/201/120-B/34 IPC, Police Station Hauz Qazi.

(2.) Allegations of the prosecution are that a missing report was lodged of one Sushil Kumar. In the FIR it is alleged that Sushil Kumar was having an affair with co-accused Dimple @ Dolly Chaudhary. Subsequently, Sushil Kumar came to know that she was having affair with another person namely Mohit Mavi, due to which he became angry and was pressurizing her to leaving Mohit Mavi. It was alleged that in the FIR due to these reasons, it was suspected that Sushil Kumar had been kidnapped and kept hostage at some unknown place.

(3.) During investigation, co-accused Dimple @ Dolly Chaudhary was interrogated that she disclosed and she was having an affair with Sushil Kumar sine last 6-7 years and he was pressuring her for getting married with her and she did not want to get married with Sushil Kumar. She fixed up to meet Sushil Kumar at Mathur and also called a family member (petitioner herein) who was a resident of Mathura and accordingly they stayed in Hotel in the afternoon.