ASHU YADAV @ ASUTOSH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.

(2.) Petitioner has been made accused for the offence under Sections 364 of the Indian Penal Code, in connection with Jogta P.S. Case no. 51 of 2010, corresponding to G.R. No. 1545 of 2010.

(3.) The case relates to abduction of one Mukesh Sharma. The petitioner is not named in the FIR, however, in the statement of the victim recorded under Section 164 Cr.P.C., the petitioner has been named. From the impugned order, it appears that petitioner was put on TIP but he was not identified by the victim Mukesh Sharma. In the facts and circumstances of the case, I am inclined to release the petitioner on bail.