UDIT Vs. STATE OF M.P

JUDGEMENT

(1.) Shri Saransh Jain, learned Panel Lawyer for the respondent/State. Shri Shivang Soni, learned counsel for the complainant. Heard through Video Conferencing.

(2.) This is the second repeat application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 30.06.2019 in connection with Crime Case No. 483/2019 registered at Police Station Lasudiya District Indore for the offence punishable under section 386 , 365 , 364(a) and 201 / 34 of IPC. His first application was dismissed as withdrawn by order dated 23.01.2020 passed in M.Cr.C. No. 54198/2019.

(3.) As per prosecution story, an FIR was lodged on 27.04.2019 with an allegation that on 26.04.2019, the complainant was abducted by some unknown persons. However, he was released on the same day. Thereafter, on 27.06.2019, the complainant has received a call from Mob. No. 8120306102 asking for ransom with a threat that last time, he was released, but if the ransom amount is not paid, he shall be abducted again. During investigation, it was revealed that the aforesaid mobile phone was handed over by one Shravan to Udit Udit Dangi in his memorandum u/S 27 of the Evidence Act , states that he has made the alleged call for ransom and thereafter handed over the mobile phone to co-accused Ravi. Accordingly, the case has been registered against the applicant.