SANJAI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 1/1/2024 for the offences originally registered by the respondent Police under Ss. 147, 148, 294(b), 323, 342, 387 and 506(ii) IPC and subsequently, altered to Ss. 364(A), 294(b), 395 r/w 397 IPC in Crime No.702 of 2023 on the file of the respondent, seeks bail.

(2.) The case of the prosecution is that on 27/12/2023 at around 12.30 p.m., the husband of the defacto complainant was kidnapped by the accused persons and demanded money from him and his family members. It is stated that a sum of Rs.30,000.00 had been transferred through gpay by the relative of the husband of the defacto complainant to the account of the accused persons. Further a cash of Rs.60,000.00 had also handed over to them.

(3.) It is stated by the learned Government Advocate (crl.side) that A2, A3, A10 and A11 are juveniles and they had been granted bail. A7 and A9 had also been granted bail the trial Court. A4 is still in custody. The other accused had been detained under Act 14 of 1982.