SUNIL KUMAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) INVOKING extra-ordinary jurisdiction of this Court under Section 482 of the Code of Criminal Procedure (henceforth, 'the Code'), petitioners have filed this petition for quashing the proceedings pending in the Court of Special Judge, Satna in Sessions Trial No. 106/2004 for offences punishable under Section 364, 395, 397, 328 and 120-B of the IPC.

(2.) THE case of the prosecution is that on 12-1-2004, Tirath Prasad Gupta was kidnapped from Uchehra by certain persons. After investigation, the petitioners and 10 other co- accused were arrested and charge-sheet was filed against them. On the basis of material on record, Special Judge, Satna framed charges against all the accused persons for the offences punishable under Sections 364, 395, 397, 328 and 120-B of the IPC.

(3.) IT is the case of the petitioners that they are doing the business of electronics in Naseem Market, Patna and have no concern with the incident or any of the co-accused persons. Petitioners have been arrested and charge-sheeted only on the memorandum of accused Anil @ Vikki.