HARISH CHANDRA MISHRA, J. - (1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
(2.) The petitioner has been made accused for the offence under Ss. 364(A)/34 of the Indian Penal Code, in connection with Chandwa P.S. Case No. 22 of 2011 corresponding to G.R. No. 129 of 2011.
(3.) The case relates to abduction for ransom of two employees of Abhijit Group of Companies and from the F.I.R., it appears that rupees one crore was demanded in ransom for releasing the said employees. It also appears that subsequently, both persons were murdered.;