- (1.) Heard learned counsel for the petitioners and learned A.P.P. for the Prosecution. Petitioners have been made accused for the offence under Sections 366A, 34 of the Indian Penal Code, in connection with Mahagama P.S. Case no.108 of 2010, corresponding to G.R. No. 839 of 2010. The case relates to kidnapping of the daughter of the informant and the petitioners have been named in the FIR. Learned counsel for the petitioners submitted that petitioners have been falsely implicated in this case and submitted that co-accused have been granted bail.
(2.) It appears that the victim was recovered and her statement was recorded under Section 164 Cr.P.C. wherein the victim has supported the case naming these petitioners. She has also stated that she was subjected to rape. In the facts and circumstances of the case, I am not inclined to release the petitioners Devendra Ravidas and Sonia @ Aswini Ravidas on bail.;