ABDUL KADIR SIDDIQUI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) - By this petition under Sections 397/401 of Cr. P.C. the petitioners seek to challenge the correctness validity and propriety of the order dated 1-8-2000 passed in Sessions Trial. No. 211/99 by the learned AddI. Sessions Judge, Balod (Durg).

(2.) The prosecution case in short is that when the prosecutrix Preeti Pummi was going from one place to another, a Jeep stopped near her. Applicant No.1 Abdul Kadir Siddiqui alighted from the Jeep gagged the mouth of the girt and after holding her neck took her away in the Jeep. At that point of time the driver of the Jeep required the accused Abdul Kadir to conduct himself properly, on which applicant No.1 & applicant No: 2 threatened the said driver and required him to mind to his own business:

(3.) After making the investigation the police filed the challan and the committal Court finding that there was prima facie evidence to connect the applicants with the alleged crime, committed the case to the Court of Sessions.