PANKAJ GUPTA Vs. STATE OF U.T., CHANDIGARH

JUDGEMENT

(1.) The petitioner arrested in the FIR captioned above had come up before this Court under Sec. 439 CrPC seeking regular bail

(2.) As per para No.21 of the bail petition, the petitioner has no criminal antecedents.

(3.) Brief facts of the case are that on 15/6/2021, the complainant informed the police about kidnapping of his son, who is 15 years of age. The complainant told the police that as a daily routine, his son alongwith his friends-Yuvraj and Anmesh went for cycling. After some time, he received a phone call from an unknown number and the person told that his son has been kidnapped. The person asked a ransom of Rs.50.00 lacs. It was further that in case the complainant fails to give the ransom money, they shall kill his son. After that a number of phone calls were made from the same mobile number demanding money. In one of such calls, they told that they have kidnapped his son from the Fatak. On this the complainant alongwith his daughter went to the Fatak, where friends of his son met them and told them that one car stopped in front of them and three boys came out. They forced his son to sit in the car. Based on this, the Police registered the FIR as mentioned above.