SUMIT AGARWAL @ PRINCE, TILAK RAJ KAUSHIK, AMIT BHAGAT, OM PRAKASH @ KALU, SANDEEP BHAGAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Vinod Sharma, Advocate, submitted that he was appearing on behalf of appellant Sumit Agarwal, but since he has now been engaged as the Government Advocate, it may not be possible for him to appear on behalf of appellant Sumit Agarwal. Mr. S.K. Agarwal, Senior Advocate, is appearing on behalf of other appellants. He is otherwise ready with the matter. We, accordingly, requested him to act as Amicus Curiae in respect of appellant Sumit Agarwal.

(2.) These appeals arise out of the same judgment. Accordingly, they are dealt with together.

(3.) A First Information Report was lodged by Satish Chandra Agarwal (PW2), where he alleged that his son, then about 8 years, namely, Harshit Agarwal (PW1) has been kidnapped at around 05:30 p.m. of 23rd August, 2003. On 30th August, 2003, PW2 received a letter, where a ransom demand of Rs. 40 lacs was made. The police was investigating into the incident. At about 10:30 p.m. of 9th September, 2003, police arrested appellant Sandeep Bhagat, appellant Amit Bhagat, appellant Om Prakash and appellant Sumit Agarwal, when victim was recovered.