- (1.) Leave granted.
(2.) This appeal is directed against the order passed by the High Court of Judicature for Rajasthan at Jaipur Bench, Jaipur in S.B. Criminal Misc. Petition No. 1080 of 2013 dated 4th April, 2013, whereby the High Court has dismissed the petition filed by the appellant under section 482 of Criminal Procedure Code, 1973 (for short, "the Cr.P.C.").
(3.) The Facts in brief are: - The incident occurred on 01.12.2011 at about 4.00 a.m. PW-4, the complainant had lodged an FIR before the Police Station at Singhana, District Jhunjhunu to the effect that PW5, the daughter of the Complainant, Sonu was abducted by the accused persons namely Deshram, Vikash, Ravi Kumar and Amit Kumar. On the fateful day, PW-5, had gone out of her house, when the appellant along with the other accused persons hatched a conspiracy to forcibly abduct her and in pursuance of the same abducted PW-5.;