BADRILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) M.Cr.C. No.47768/2019 is first application and M.Cr.C. No.46758/2019 is second application under Section 439 of Cr.P.C. for grant of bail filed by the applicants - Badrilal S/o Kanwarlal and Pappu @ Deepak S/o Badrilal respectively, who are implicated in Crime No.440/2018 registered at Police Station - Banganga, District Indore for the offence punishable under Sections 363, 365, 342, 343, 345 and 323/34 of IPC and they are in custody since 14.08.2019.

(2.) The first bail application of Pappu @ Deepak was dismissed as withdrawn vide order dated 25.09.2019 passed in M.Cr.C. No.39872/2019.

(3.) As per the prosecution story, on 14.05.2018 a missing persons report was lodged by Mamta Sisodiya that her son Dheeraj is not traceable. Later on, after few days i.e. on 25.05.2018, Dheeraj came back to his house and gave statement to the police that the present applicants kidnapped him and took him to a jungle and kept him in a room for eight days and after talking to his father, the applicants left him back to his parental house.