- (1.) ON 13.10.2014, the following order was passed by this Court: - "The core and substance of the FIR is that the petitioner went to the police station accompanied by co -accused Ajay Chaudhary, allegedly kidnapped Sumedh Gulati, who was a declared proclaimed offender in a private vehicle and took him to Max Hospital. He was accompanied by co -accused Ajay Chaudhary and two unknown persons.
(2.) THE CCTV footage procured by the prosecution from Max Hospital has been played in the Court with the assistance of the Investigating Officer. From the CCTV footage, it appears that the petitioner did not accompany the alleged proclaimed offender, Sumedh Gulati, to said Max Hospital in a private vehicle nor the co -accused Ajay Chaudhary is seen in the footage.
(3.) KUMAR SUMIT 2014.11.03 14:12 I attest to the accuracy and authenticity of this document The learned counsel for the petitioner refers to DDR, wherein two persons were stated to have accompanied the petitioner, whereas, the FIR mentioned three persons. The learned counsel further refers to photographs taken from Toll Plaza Karnal and Panipat respectively, showing Ajay Chaudhary to be present on the above toll plaza's at the relevant time. The occurrence took place on 26.08.2014, whereas, the FIR was registered on 30.08.2014, after a delay of four days. The learned counsel for the petitioner also refers to Annexure P -1, which depicts the details of the cases/complaints registered/pending against Krispy Khaira, Devinder Singh Gill and Sumedh Gulati and states that the petitioner has been falsely implicated by the police at the instance of these people. He further contends that the CCTV footage at Max Hospital starts at 12 O' Clock, whereas, the alleged proclaimed offender Sumedh Gulati had already been arrested on 11.50 p.m.;