S.C.AGARWAL, J. - (1.) THE aforesaid three connected bail applications have been moved on behalf of applicants Chandrama Chauhan, Chandrasen Chauhan, Chandra Shekhar Chauhan and Bhuwal @ Santosh involved in case crime no.159 of 2011 under sections 364, 302, 201 IPC, P.S. Jalalpur, District Jaunpur.
(2.) SINCE all the three connected bail applications pertain to the same crime number, as such they are being disposed of by a common order. Heard Sri J.S. Audichya and Sri Vikash Chandra Srivastava, learned counsel for the applicants - Chandrama Chauhan, Chandrasen Chauhan and Chandra Shekhar Chauhan, Mrs. Swati Agrawal, learned counsel for the applicant - Bhuwal @ Santosh, learned A.G.A. for the State as well as Sri T.B. Singh, learned counsel for the complainant in all the three connected bail applications and perused the material available on record.
(3.) LEARNED counsel for the applicants submitted that the deceased Rishikesh Chauhan, son of the first informant, aged about 6 -7 years went missing since 14.3.2011. A missing report was lodged on 15.3.2011. Subsequently, on 5.4.2011, FIR was lodged suspecting the role of the applicants in the kidnapping of the child. Learned counsel submitted that on the date of FIR itself, two witnesses Santosh Chauhan and Pradeep Chauhan came forward with a story that two days earlier, the applicants made extra judicial confession in their presence. On the same day, all the four applicants were arrested by the police and it is claimed that at the joint pointing out of all the four applicants, the dead body in the form of skeleton and bones was found in a mustard field in the same village. The body was in highly decomposed position and in the skeleton form, but is claimed to have been identified with the help of clothes and locket.;