AWADHESH YADAV & ANR, Vs. STATE OF BIHAR

JUDGEMENT

(1.) Supplementary affidavit has been filed on behalf of the petitioners.

(2.) The petitioners, apprehending their arrest in connection with a case registered for the offence punishable under Sections 364/34 and 120B of the Indian Penal Code and Section 125 of Representation of Peoples Act, are named accused in this case of abduction being said to be identified by the informant. Submission is of false implication under some confusion and informant realizing the truth intimated the court as well as police authorities by filing petitions exonerating the petitioners from the charges leveled and even the victim in his statement recorded under Section 164 of the Cr.P.C. has not identified anyone of the abductors.