- (1.) Heard learned counsels for the petitioners and learned A.P.P. for the Prosecution. Petitioners have been made accused for the offence under Sections 364A of the Indian Penal Code, in connection with Deoghar (Town) P.S. Case no. 74 of 2011, corresponding to G.R. No. 228 of 2011.
(2.) The case relates to abduction for ransom of rupees three crores, of one Nand Kishore Singhania, who was a businessman and was going on a rickshaw. Rickshaw puller was also abducted along with Nand Kishore Singhania. Subsequently, the dead remains of Nand Kishore Singhania were recovered and the rickshaw pullar was recovered alive.
(3.) Learned counsels for the petitioners submitted that petitioners have been falsely implicated in these cases and have prayed for bail. However, from the case diary it has been pointed out that there are confessional statements of all the three petitioners confessing their guilt. This apart, so far the petitioner Chandan Kumar Singh is concerned, he was arrested from the same room where the rickshaw puller was kept and was recovered. So far the petitioner Kanhaiya Choudhary @ Shashi Kumar is concerned, who was in Army service, the cloths of this petitioner along with his Army Dress and his name plate were recovered from the same room from where the rickshaw puller was recovered. So far as the petitioner Ashis Kumar Goutam @ Lal Singh is concerned, his confessional statement shows that he was the first person to disclose before the police that the skeletons which were recovered by the police, were actually of the victim Nand Kishore Singhania and subsequently the D.N.A. Test confirmed this fact.;