KEDAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State. None appeared on behalf of opposite party no.2, the complainant.

(2.) This is an application under Section 482 of the Code of Criminal Procedure seeking quashing of order dated 03rd May, 2005 passed by Fast Track Court no. 271 of 2002 refusing the prayer of the petitioners to discharge them.

(3.) Undisputedly, at the instance of opposite party no.2 Complaint Case no. 259 of 1998 was filed against eleven persons stating therein that his son, Ambuj Kumar @ Bunty, aged 14years was kidnapped and some of the named accused persons were seen along with him. Inspite of all attempts taken by her and information given to the Authorities nothing could be done. When the boy could not be traced out or returned then present complaint was filed wherein, after enquiry, cognizance of the offence under Section 364 of the Code of Criminal Procedure was taken and, accordingly, the case was taken to the Court of Sessions and at the relevant time, pending before the Additional Sessions Judge, Fast Track Court no.I, Rohtas, Sasaram, bearing Sessions Case no. 271 of 2002.