KRUSHNA GURUSWAMI NAIDU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for bail.

(2.) The Applicant is a practicing advocate, practicing in the Court at Chittoor, Andhra Pradesh. The Applicant was arrested in connection with an offence, which is registered with Loni-Kalbhor Police Station dated 13th March, 2009 for the offence punishable under Sections 363 and 364A read with 34 of the Indian Penal Code. In the said complaint, the Complainant alleged that his son was abducted by some unknown persons and he was taken to Bangalore.

(3.) The prosecution case is that the present Applicant had taken the abducted son of the Complainant to the Court premises in Bangalore for the purpose of holding settlement talks and at that time, he was arrested on the spot by the police.