DEVENDRA PRATAP SINGH Vs. MANOJ KUMAR TIWARI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed by the appellant questioning the grant of bail by the High Court by the Allahabad High Court, Bench at Lucknow to the Respondent No.1 herein who was accused in Case Crime No.181 of 2015 under Sections 364/34, 120-B of the Indian Penal Code.

(3.) It is the case of the appellant that on 23-5-2015 while he was travelling in a car along with Niraj Singh (Complainant), he was abducted by one Diwakar Tiwari (co-accused) who acted on behest of primary accused-respondent No. 1 herein against whom 32 criminal cases are pending.