NAFIYAZ SHEIKH NARUDDIN MAMTEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) The applicant herein is accused No. 2 whose bail application has been rejected by Order dated 22-12-2006 of the learned Children's Court, Panaji and therefore has approached this Court for the same.

(2.) The applicant Nafiyaz/a-2 was arrested on 14-8-2006 and since then is in custody. A charge-sheet has been filed against him along with four others with the allegation that all the accused hatched up a criminal conspiracy and kidnapped (abducted ) Mandar Surlikar for ransom and kept him under confinement and then assaulted him on his head with baseball bats and strangulated him by putting scout and guide rope around his neck knowing that such an act would cause his death and thereby intentionally killed him and thereafter dumped his dead body at an isolated place in Arla Keri and also destroyed some of the articles used during the commission of the offences.

(3.) The charge-sheet was filed on 10-11-2006 against the said accused under sections 364-A, 302, 201 and 120-B, I. P. C. and section 8 (2) of the Goa Children's Act, 2003.