SANTOSH KUMAR PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard.

(2.) It is submitted that though the prayer for bail of the petitioner was earlier rejected on 1.10.2010 in B.A. No. 7333 of 2010 but thereafter co accused Sakun Dixit, who was also accompanying the main accused Santosh Kumar Singh and Nitesh Vatsh, was granted bail on 7.12.2010 in B.A. No. 7893 of 2010.

(3.) Thereafter co-accused Nitesh Vatsh was granted bail on 29.3.2011 in B.A. No. 378 of 2011, against whom, there was specific allegation that he along with Santosh Kumar Singh, who were identified by the victim as the persons who kidnapped him and who were also identified by the father of the victim as the persons who received ransom amount. It is further submitted that the petitioner has been identified by the victim as one of the persons sitting in the vehicle in which he was kidnapped; and that petitioner has not been named by the victim in his statement under section 164 Cr.P.C.; and that petitioner is in jail since 29.5.2010.