BABLU SINGH @ BANHKATTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Harish Kumar, learned advocate appearing on behalf of the petitioner, and Sri Damodar Prasad Tiwary, learned A.P.P. for the State.

(2.) The petitioner is apprehending arrest in Awatarnagar P.S. Case No. 97/2011 initially registered under Sections 364/34 of the Indian Penal Code in which later on Sections 302 and 201 of the Indian Penal Code were also added.

(3.) The petitioner is named in the F.I.R. and there is an allegation that the three persons as also this petitioner took away the son of the informant and then he became traceless. The case is that of the year 2011 in which the petitioner filed his first Anticipatory Bail application before the learned Sessions Judge, Saran at Chhapra vide A.B.P. No. 155/2014. The learned Sessions Judge rejected his prayer for anticipatory bail on 24.04.2014 clearly stating therein that the petitioner is also an accused in one Bheldi P.S. Case No. 107/2010 under Section 392 of the Indian Penal Code. It is further stated in the impugned order that chargesheet has been submitted against others showing the petitioner an absconder.