SAWNA LAKRA 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 365/364/120B of the Indian Penal Code in connection with Namkum P.S. Case no.95 of 2011, corresponding to G.R. No.2189 of 2011.

(3.) The case relates to abduction and murder of the one Avinash Kumar Tiwary, who according to the prosecution case, had an affair with the daughter of this petitioner. From the FIR, it further appears that the victim, while he was in captivity, informed his friend that he was kept in captivity by the bodyguard of this petitioner who is an M.L.A and he was apprehending that he might be killed. The informant who is the father of the victim has stated that the friend of the victim informed this fact to the informant after some days and thereafter the FIR was lodged which was instituted under Section 365/364/120B of the Indian Penal Code. Subsequently, upon recovery of the dead body, Section 302 of the Indian Penal Code was also added.