UMESH SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Shri Ajay Ayachi, learned Counsel for the applicant. Shri D.K. Gwalre, learned Dy.G.A. with Shri M.P.S. Bhatia, learned P.L. for the State.

(2.) Heard on M.Cr.C. No. 793/2006 application under Section 439 of the Cr.P.C. for grant of bail.

(3.) Case of the prosecution is that the applicant in association with other co-accused persons kidnapped Ghasiram, Pawar & Mastram and took them to Bihar and thereafter to Orissa and confined them in Rourkela for twenty one days and demanded ransom from their parents. They were arrested in connection with Crime No. 352/2002 registered in police station, Kota for the offences punishable under Section 25 and 27 of the Arms Act.