RAVINDRA DANGI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the State.

(2.) The petitioners are accused in Gidhaur P.S. case no.16 of 2013 registered under sections 364(A)/34 of the Indian Penal Code.

(3.) Learned counsel appearing for the petitioners submits that since the victim was owing some money to these petitioner, these petitioners had come to him for asking him to pay money. In the meantime, the police reached over there and arrested the petitioners and others on the premise that the petitioners and other persons had kidnapped/abducted the victim for the purpose of ransom which allegation is absolutely false.