SHRAWAN BHAGAT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY way of the instant criminal revision the applicant has challenged the judgment dated 12.11.2013 passed by the Additional Sessions Judge (FTC), Jashpur in Criminal Appeal No. 68/13 whereby the Court below has rejected the appeal preferred by the applicant u/s 52 of the Juvenile Justice Act for grant of bail.

(2.) FACTS leading to the instant case are that on 13.02.2013 the son of the complainant namely Pankaj went missing for which on 14.02.2013 a complaint was lodged by complainant Murarilal Agrawal. On that day i.e. 14.02.2013, the complainant received a call on his mobile demanding ransom of Rs.60,000 for release of his son Pankaj and also received threat of dire consequences if the demand is not fulfilled. Subsequently, on the basis of collected information a raid was conducted by the Police and son of the complainant was rescued/recovered. Allegation against the present applicant is that he was involved in the said crime. After completion of investigation, charge -sheet was filed against the applicant and other co -accused persons for the offence u/s 364A, 365, 387 and 120B of IPC

(3.) AGAINST the said order dated 09.10.2013, the present applicant preferred an appeal before the Additional Sessions Judge (FTC), Jashpur which was registered as Criminal Appeal No. 68/13. The Sessions Court also vide its order dated 12.11.2013 rejected the appeal preferred by the present applicant.