A MOHAN RAO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard both the counsel.

(2.) This application under Section 439 of the Code of Criminal Procedure has been filed by the applicant for grant of bail who is one of the accused in Crime No. 352/2002 registered in Police Station Kota for the offences punishable under Sections, 365, 395, 364, 120-B, 397, 328 of the IPC and Sections 25/27 of the Arms Act. It is submitted that there are six accused persons in the case including the applicant. The date of incident is 14/12/2002.

(3.) Case of the prosecution is that when Pawar and Ghasi Ram, the engineers and Mastram, the driver were inspecting the construction of the road, they were kidnapped by six accused persons including the applicant and were taken to Bihar and thereafter taken to Orissa, confined in Rourkela for 21 days and demanded ransom from their parents.