MADHUSUDAN SITARAM VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11993007210059 of 2021 with Gandhidham B-Division Police Station for the offences punishable under Sections 120-B, 365 and 386 of IPC and under Sections 25(1-b) of Arms Act and under Section 135 of Gujarat Police Act.

(2.) It is the case of the first informant that he is engaged in the business of wood in the name and style of Purvanchal Lumbers Pvt Ltd., Bhimasar Village and GIDC Mithirohar and it is his routine to go at his saw mill (BEN SAW) at about ten and half hours in morning by car driven by driver and returning back at about eight and half to nine hours in night. He is going to play badminton daily in morning at about seven and half hours by self driving either at KDB or at Holiday Resorts. It is further alleged that on 19/01/2021 as per daily routine at about 6:10 hours in morning left his house by his Mercedes Car having registration No.GJ-12-SD-7511 to play bedminton and normally game starts at seven and half hours in morning and therefore some time visiting Mithirohar saw mill by his Mercedes car and by one Wagon R car he was kidnapped and taken to Rajasthan. The complainant had further stated that ransom was asked and a sum of Rs.35 Lacs were given and he manage to run away to set free. Thus, the complaint came to be filed against unknown persons

(3.) Heard learned advocate, for the applicant, learned APP, for the respondent-State and learned Advocate Mr.Dave for the complainant through V.C. and examined the papers placed for consideration in support of the submission made at bar.