- (1.) This habeas corpus writ petition was filed by Anil alias Pappu Sharma against his detention under Section 3(2) of the National Security Act, 1980 dated 17-1-2002. The order was served upon the petitioner on the same day in district jail Bijnor where he was confined in connection with an offence, Crime No. 756 of 2001, under Sections 364-A/120-B, I.P.C., P. S. Kotwali, District Bijnor.
(2.) The petitioner is brother of informant Sushil Kumar Sharma. The abducted boy was son of Sushil Kumar Sharma and nephew of the petitioner. The F.I.R. of this offence was registered at the said police station on 16-11-2001 at 12.30 p.m. at the instance of Sushil Kumar Sharma. Written report was lodged on receiving of a letter of ransom by informant's family members.
(3.) On 3-12-2001 this petitioner was arrested by the police at about 11.40 a.m. from his house. On an enquiry from him he admitted the abduction of his nephew through his own brother-in-law Sonu alias Shamsher Sharma and Sanjeev Kumar son of Jai Prakash. On 7/8-12-2001 Shamsher was also arrested. He along with Dilawar was arrested from railway line, railway station Bijnor at about 1.00 in the night. They also admitted in their statements made to the police that they committed abduction of the boy. Nonu alias Lakki Sharma in league or conspiracy with the petitioner. The boy was recovered from the house of one Rajendra Goel, who was given in custody of this Rajendra Goel by the Meerut police. Co-accused Sanjeev was arrested on 12-12-2001.;