RAMU RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Special Public Prosecutor for the State as well as learned counsel for respondent No.2.

(2.) The appellant has preferred this appeal against the order dtd. 13/7/2022 passed by learned Additional District and Sessions Judge-1-cum Special Judge, Schedule Caste and Schedule Tribe Act, Muzaffarpur whereby the prayer for bail of the appellant in connection with Sadar P.S. Case No.880 of 2021, lodged under Ss. 302/34 of the Indian Penal Code, was rejected.

(3.) As per prosecution case, the informant has alleged that his son has received a call from Mob. No. 9294272914 which was received by the wife of the informant on the mobile of his son. The informant's wife has disclosed to the informant that the wife of Dilip Kumar has disclosed her that the son of the informant has talked with the holder of Mob. No. 9294272914 and went to outside after taking his dinner at 9 p.m. thereafter he was not returned. When he has not returned then the informant has smelt some foulplay that his son was kidnapped and, therefore, the present F.I.R. has been filed in which informant had made accused to the holder of the above said mobile number and unknown accused persons.