SURENDRA SINGH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri M.C. Chaturvedi and Sri Dhirendra Singh Rajput, learned Counsel for the applicant and the learned AGA. The applicant has applied for bail in Case Crime No. 366 of 2004 under Section 364 IPC P.S. Auraiya District Auraiya.

(2.) FROM the perusal of the record, it appears that in the present case, the FIR was lodged by Smt. Sheela Devi against the applicant and 7 other co -accused persons under Section 364 IPC on 29 -10 -2004 at 6.30 p.m. It is alleged that one Raju Singh son of the first informant was kidnapped from the vicinity of Taleypur on 20 -6 -2003 when he was going to distributes the cards of Ternin of his maternal uncle. He was on his Hero Honda Motor Cycle. He was kidnapped by the applicant and other co -accused persons. The kidnapped boy has not been recovered till now. During investigation, it has come in the evidence that kidnapping was done by the co -accused Collector and Veerpal and there was a demand of ransom. The first informant met the applicant in the lock up where the applicant demanded the ransom because the kidnapped boy was handed over to the applicant by the co -accused Collector and Veerpal and the applicant has paid an amount of Rs. 9,000/ - to co -accused Collector. The applicant is a criminal and he was involved in some criminal case. At present, the cases under Sections 147, 148, 149 and 307 IPC and some other cases under Section 364 IPC are pending against the applicant and the kidnapped boy has not been recovered.

(3.) IN view of the facts and circumstances of the case, the submissions made by the Counsel for the applicant and the learned AGA the applicant is not entitled to be released on bail. Accordingly this bail application is rejected at this stage. Bail rejected