SHRAWAN KUMAR KATIYAR Vs. STATE OF U P

JUDGEMENT

(1.) G. P. Srivastva, J. Heard learned Counsel for the applicant and learned A. G. A.

(2.) THE son of the applicant was abducted in the way to School on 25-2-2005. THE statement of the first informant was recorded by the Investigating Officer which shows that some witnesses Radhey Shyam and Mahesh Katiyar informed him that his son was detained in the house of one Bhagwan Deen Raidas and if he approaches the applicant the boy can be recovered. THEreafter the applicant alongwith Sheo Kumar, Sheo Pal, Vimal Kumar and Radhey Shyam had gone to the house of applicant on 1-3-2005 and handed over Rs. 59,500/- to the applicant. THE applicant assured that he will pass the money to Naresh Yadav and the first informant will got his son but neither the son was recovered nor the money was refunded. It is, therefore, clear from the statement of the first informant that the amount of ransum was personally handed over to the applicant in presence of as many as 4 witnesses to facilitate the release of the boy. No ground for bail is made out. THE bail application is rejected. Bail rejected. .