SALIM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The first bail application of the applicant was rejected on 8-8-2001. Second bail application of the applicant was rejected on 24-7-2002. This is the third application for bail.

(2.) I have heard Shri Brij Raj Singh, learned counsel for the applicant and the AGA.

(3.) The case of prosecution in brief is that two boys were kidnapped and the applicant and other two accused demanded a ransom of Rs. 6 lacs for their return. Accordingly, time and place for payment and return of boys was fixed. The applicant and two other accused reached at the appointed time where they were arrested and the two kidnapped boys were recovered at their pointing out.