Ravindra Singh , J. - (1.) Heard Sri Rajesh Kumar Srivastava and Nripendra Chaturvedi, learned counsel for the applicant, and the learned A.G.A.
(2.) The applicant has applied for bail in Case Crime No. 266 of 2004 under Sections 364-A I.P.C. P.S. Shamshabad District Agra.
(3.) From the perusal of the record, it appears that in the present case, the F.I.R. was lodged by Sri Jitendra Kumar Gupta at P.S. Shahshabad on 10.9.2004 at about 8.00 A.M. against co-accused Sonu and others, mentioning therein that his son Bikey alias Piyush age about 15 years was kidnapped on 9.9.2004 at about 5.00 P.M. from Pandit Murari Lal Sharma market. Thereafter, the kidnapped boy was recovered from the possession of the applicant by the police in a police encounter on 13.9.2004 at 8.50 P.M. At the time of the recovery of the kidnapped boy, the applicant was arrested having a country made pistol of 315 bore and in its barrel a empty cartridge and three other live cartridges were recovered. The other co-accused successfully ran away from the place of occurrence.;