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Judgment
Girish Kathpalia, J
The accused/applicant seeks anticipatory bail in case FIR No. 720/2024 of PS Rajouri Garden for offences under Section 140(3)/3(5) of BNS. Learned APP submits that the Status Report was filed on 12.05.2025 after supplying advance copy but the same is not on record, so fresh copy of Status Report submitted by learned APP across the board is accepted, to be scanned and made part of the record.
Broadly speaking, the allegations against the accused/applicant are kidnapping for ransom, coupled with injury caused to the victim. The accused/applicant is involved in six more cases, including one murder case and two cases of attempt to murder.
Learned counsel for accused/applicant submits that no fruitful purpose would be served by arresting the accused/applicant, so he deserves anticipatory bail. No other argument has been advanced.
Learned APP opposes the anticipatory bail application on the ground of seriousness of charge and also for the reason that co-accused persons are absconding and the vehicles used in the crime are to be recovered for which custodial interrogation of the accused/applicant is necessary.
Keeping in mind the seriousness of the offence coupled with involvement of the accused/applicant in multiple serious offences and also keeping in mind the requirement of custodial interrogation in order to track down the co-accused persons and the vehicles allegedly used in the kidnapping for ransom, I do not find it a fit case to grant anticipatory bail. The application is dismissed. Pending application stands disposed of.