MANOJ PASI Vs. PRAMOD MISHRA

JUDGEMENT

(1.) HAVING heard learned Counsel of the revisionist, it transpires that the incident occurred in the intervening night of 1/2.11.2013. FIR was lodged by Mahendra, father of the victim, against Taukir, Ateek, Sharif, Dr. Hindustan Dental Clinic, Irshad, Rashid and Suhail alleging that his son Sachin @ Monu has been kidnapped forcibly by these accused persons after making him to sit in the Scorpio vehicle. The said incident is stated to have taken place before the complainant (father). So, he lodged this FIR bearing case crime no. 539/2013, for the offences under Section 147, 364 and 302 IPC.

(2.) LEARNED Counsel of the revisionist has argued that on account of some political pressure, the aforenamed accused persons, who had complicity in the crime, were exonerated by the Investigation Officer just on the basis of the affidavits moved by Shahjad Ali, Sartaj Ahmad, Sajid Ali, Asgar Ali, Ali Mohammad, Adil Ansari, Firasat Hussain, Sarfaraj Saifi and Shabab Khan, while the revisionist Manoj Pasi, a juvenile, has been implicated in the matter by the police on the so -called recovery of the motorcycle and the bloodstained finger ring from the co -accused Ravi Pal and that too was recovered after 15 days of the occurrence from his pocket.

(3.) IT is something difficult to believe that co -accused Ravi Pal was having that finger ring in the pocket of his pant, that too bloodstained, after 15 days of the incident.