MANOJ Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri A. Kumar Singh learned Counsel for the applicants and learned A.G.A.

(2.) THIS application is filed by the applicants with a prayer that they may be released on bail in case crime No. 76 of 2004, under Section 364 -A I.P.C., P.S. Kasganj, Etah.

(3.) IT is contended by the learned Counsel for the applicants that the applicants were not arrested as alleged by the prosecution and the applicants were not named in information given in respect of the missing of the alleged kidnapped boy. It is further contended that the applicants were arrested by the police from their house on 8 -3 -2005. They were illegally detained at the police station and they were challenged in the present case on 13 -3 -2005. A telegrams were sent to the higher authority on 10 -3 -2005 and 13 -3 -2005 regarding arrest of the applicants, which belies the whole prosecution story.