NILESH SHRIDHAR SURVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) It is submitted that against the alleged offence of demand of ransom and kidnapping except for identification by person who claims to be the victim, there is no material against the applicant-accused. One more alleged eye witness also does not identify him.

(2.) It was further submitted that nothing has been recovered from the applicant and the main accused one Ravi Pardeshi is apprehended and is behind the bar and from him incriminating articles were recovered. However, looking to the aforesaid background of the case in which the said complainant Paras Bumb was intercepted while he was returning at about 8.00 p.m. from his hotel on Kinetic Honda and was made to sit in Maruti car according to the prosecution case by the accused and was taken from place to place under the pretext that they are police personnel. Ultimately when the accused are apprehended; in my opinion there is no question of granting any bail. It is rejected.