RAMESH LAL Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Applicant was arrested in FIR No. 91/2004 registered under section 366/109 on complaint filed by Kuldeep Kumar that his daughter of 20 years was missing from his residence from 03.05.2017 alongwith an amount of Rs. 8.30 lakh. It was also alleged that from his account, Rs. 25,000/- was withdrawn through ATM card on 04.05.2017. The complainant has accused the petitioner and one Sandeep Kumar for kidnapping her

(2.) On the said complaint initially FIR under section 366/109 RPC was registered, however, after investigation challan under section 376/366 RPC was presented against the applicant and Sandeep Kumar. The trial is pending in the court of learned 3rd Additional Session Judge, Jammu.

(3.) Non-applicant/Respondent has not filed objections despite repeated opportunities.