RAJU Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri B.N. Singh learned counsel for the applicants and learned A.G.A.

(2.) This application is filed by the applicants Raju and Vinod with a prayer that they may be released on bail in case crime No. 154 of 2004( Sessions Trial No. 11 of 2005), under Sections 364A/34 I.P.C., P.S. Nadigaon district Jalaun.

(3.) From the perusal of the record it reveals that the in the present case one Sri Chaturbhuj Shivharey was abducted. The information in respect of missing of Sri Chaturbhuj Shivharey was recorded at P.S. Nadigaon on 5.9.2004 at 4.30 p.m.. Thereafter, on 22.10.2004 the case was registered under Sections 364A I.P.C., because the S.O. Prem Pal Singh came to know that abduction was done by gang of Raghubir for the purpose of realising the ransom amount. Subsequently, the abducted person namely Chaturbhuj Shivharey was recovered on 7.11.2004 by the police and his statement was recorded in which he stated that he was abducted and his eyes were closed by a cloth and the were miscreants demanding the money as a ransom. He stated that he was abducted by Raghubir Dhimar, Mohan Dhimar, Mata Prasad, applicant Vinod, applicant Raju, Prabhu Lodhi, Jabar Singh and Modi and he was illegally confined, tied by chain for the purpose of realising the ransom. He was shown beaten by danda and Thappar.