ARVIND KUMAR PRAJAPATI Vs. STATE OF U P

JUDGEMENT

(1.) A young married man Shyam Verma was kidnapped while he was proceeding in a vehicle between Kannauj to Etawah at 11.00 O'clock in the day on 26.11.2007 and has been untraceable since then and the police report is that he has been killed by the kidnappers.

(2.) Telephonic demands for ransom are said to have been made, and according to the prosecution version since ransom was not paid kidnapped person has been killed and a charge-sheet under Sections 364A, 302 and 201, I.P.C. has been given against five persons in the Court of Special Judge, Dacoity Affected Areas Act, Etawah.

(3.) Out of the five persons only two had applied for bail before the Special Judge which was refused.