NARAYAN AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Ratlai, a small town, having education facilities, is situated in District Jhalawar. Bajrang Lal (RW.4), the complainant is a resident of village Kishanpura, which is at a distance of 8 kms from Ratlai. The complainant had taken a room on rent in the house of one Dev Lal at Ratlai and had left his two sons to pursue their studies at Ratlai. Elder son Dwarka Lal aged 18 years a student of 10th Class, whereas younger son Bhagwan Singh, aged 8 years was studying in 3rd Class.

(2.) On 19.12.2003, Bhagwan Singh left house with some unknown person on Hero Honda Splendor motorcycle. On 20.12.2003, Bajrang Lal (PW-4), got a statement recorded before A.S.I., Kanhaiya Lal (RW-25). On the basis of statement formal FIR (Exhibit P/4) was registered at police station Bakani, District Jhalawar. In his statement, Bajrang Lal (PW-4) stated that he is having two sons, namely Dwarka Lal aged 18 years and Bhagwan Singh aged 8 years. Since July, 2003, to pursue their studies, they were residing in a room taken on rent in the house of Dev Lal, resident of Kishanpura. On 20.12.2003 at about 10:00 AM, elder son Dwarka came from Ratlai to the house of the complainant to village Kishanpura and informed that in the evening of 19.12.2003, at about 7:00 PM, one person came on black colour Splendor motorcycle, upon which Jai Shri Ram was written. The said motorcycle was o not having number plate in the front or in the rear. The said person informed that your father has purchased a new motorcycle and has called your younger brother. Upon which, Bhagwan Singh accompanied the said person on the motorcycle. In the morning when Dwarka Lal was cleaning the house, a boy living in the adjoining room handed over a letter. Letter was addressed to the 5 complainant Bajrang Lal . In the letter it was written that in case you want that no harm is caused to your son, bring L 2 lakhs in bag on Sunday evening at 7:00 PM at Bhawrasa Road. The notes should be of denomination of L 100/-. and L 500/-. No body should be informed, otherwise your son will be killed. Copy of the letter was presented to the Investigating Officer, on the same day. The complainant also gave description of the person who took his son upon the motorcycle as under:

(3.) The complainant also stated that his son was wearing blue pants, white shirt and half sleeve blue Jersy and was a student of 3rd Class.