ALOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

(2.) The petitioner is languishing in custody for the offences punishable under Sections 364A/120B/34 of the Indian Penal Code. The FIR relates to kidnapping of the father of the informant for ransom.

(3.) The impugned order reveals that the informant's father had gone to receive rupees twenty lacs, the ransom amount and they were apprehended by the police.