MD. IMRAN KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) BAIL petition filed by Md. Imran Khan in connection with S.T.No. 435/2011, pending in the court of A.J.C. Ranchi, is moved by Sri. Nilesh Kumar, learned counsel for the petitioner and opposed by Sri. G.S.Prasad, A.P.P. for the State. Victim boy in his statement under section 164 Cr.P.C. has specifically stated that this petitioner alongwith other kidnapped him for ransom.

(2.) CONSIDERING the aforesaid facts and circumstances, I am not inclined to enlarge the petitioner on bail. Accordingly, prayer for bail of the petitioner is rejected.