ARVIND ALIAS DABLOO Vs. STATE OF U P

JUDGEMENT

(1.) THE applicant has sought his release on bail in Crime No. 477 of 2006, under Sections 364, 302, 120-B IPC, Police Station Sikarara, district Jaunpur. Order in the bail application was. reserved but avizandum need to hear it further arose and hence this bail application is listed for further hearing today. Encapsulated allegations against the applicant is that one person Ved Nath Shukla (deceased) was an advocate in District Court, Jaunpur.

(2.) ON 20. 11. 2006 at 6. 30 p. m. while returning from the court on his motorcycle up 62 A-1441, some unknown people chased him on two motorcycles. He was not traced out. The causa sans of the said abduction was alleged to be one immovable property dispute with one Mahesh Chandra Mishra, who was threatening the deceased to enter into a compromise otherwise bear the consequences. The said Mahesh Chandra mishra alongwith other socio-criminises premnath @ Binda Tiwari had also fired at the deceased. It was further alleged that the aforesaid two persons used to threaten the deceased. According to the informant, loknath Shukla, who is a practising advocate of this Court it is alleged that the incident of abduction/kidnapping of the deceased was informed to him by Chotta Lal, Keshav Dubey and Brij Bhushan.

(3.) THEY had also informed that they can recognize the accused persons, if they are produced before them. The incident was narrated to the informant at his residence by the aforesaid three persons. The informant reached at the place of the incident where some people also informed him that the deceased had been abducted on motorcycles. Since the abductee, who was the brother of the informant could not be traced out, therefore on 21. 11. 2006 at 5. 05 p. m. , after twenty four hours the informant lodged the RR against unknown persons, as Crime No. 477 of 2006, under Sections 364, 302, 120-B IPC, police Station Sikarara, District Jaunpur.