ANAND SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner Arland Singh has been arrested in connection with F.I.R. Case No. 11/2004 Police Station Chopasni Housing Board, Jodhpur for offence under Sec. 365. 511 and 120-B I.P.C. Read with Sec. 4/25 of the Arms Act.

(2.) It is alleged that or. 141.2004, one Dr. Mahesh Balani lodged a First s Information Report at Police Station Chopasni Housing Board, Jodhpur stating inter alia that on 13.1.2004 his son named Shray disclosed to him that two persons out of which one was his neighbour approached to him and inquired about the timing of school and the bus. He disclosed the name of the person living in neighbour as Anand Singn (petitioner). The Hindi version to is given as follows:

(3.) On 14.1.2004, his son Shray boarded the school bus. He followed is the bus. Near Panchvi Puliya two persons on a motorcycle followed the said bus. After the bus covered some distance, the miscreants tried to stop the bus with a view to kidnap his son. As the police was keeping watch, they also arrived and caught hold the said miscreants. They disclosed their names as Anand Singh and Vikrarn Singh On search, police recovered certain articles which are normally used for kidnapping i.e. adhesive tape, handkerchief, rope, bandage, gupti and mobile phone.