JASPREET SINGH - (1.) The Court has heard Shir Narendra Gupta, learned counsel for the applicants and Shri Ajay Kumar Singh Tomar, learned AGA via video conference.
(2.) The submission of the learned counsel for the applicants is that it is a hard case wherein applicants who have been deliberately incarcerated in jail at the behest of the complainants, who are powerful persons and in order to garb the property of the applicants through their mother, who is an old and aged lady, the entire complaint has been orchestrated for the aforesaid purpose.
(3.) It has been submitted that the FIR was lodged on 08.02.2020 alleging therein that the incident occurred on 06.02.2020. It has been submitted that the complainant along with his entire family is a resident of Lucknow. It is alleged that they had come to Village on 06.02.2020 to look after his fields but did not return home and rather it came to the knowledge of the complainant that his father has been abducted by the applicants. Learned counsel has brought on record the statement of the complainant as well as the statement of Sushil Kumar. It has been submitted that the entire story has been concocted.;