NARESH KUMAR ALIAS GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 438 of the Code of Criminal Procedure for release of the petitioner in terms thereof in a case registered vide FIR No.52 dated 16.9.2009 under Sections 365/323/148/149 IPC, at Police Station Koom Kalan, District Ludhiana.

(2.) Learned counsel for the petitioner contended that he is neither named in the FIR nor anything has been recovered from him and that he has no relation with the main accused and also with the complainant. He further contends that pursuant to the order dated 27.10.2009 he has since joined the investigation.

(3.) Learned counsel appearing for the State of Punjab contends that the petitioner's complicity has been established during the supplementary statement and that the car in which the complainant was abducted belonged to the petitioner.