- (1.) Heard learned counsel for the petitioners and learned A.P.P. for the Prosecution.
(2.) Petitioners have been made accused for the offence under Sections 364A of the Indian Penal Code and 17 of C.L.A. Act, in connection with Peterwar P.S. Case no.25 of 2010, corresponding to G.R. No. 291 of 2010. The case was instituted against unknown for abduction of three persons from crusher.
(3.) Learned counsel for the petitioner submitted that petitioners have been falsely implicated in this case only on the basis of the confessional statement. Even the victims have not taken the name of the petitioners in their statement. Learned counsel accordingly prays for bail. In the facts and circumstances of the case, I am inclined to release the petitioners on bail.;