JUDGEMENT
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(1.) Heard the learned counsel for the petitioners and the learned
counsel for the State.
(2.) The petitioners are an accused in a case registered under Section 364/34of the
I.P.C.
(3.) The prosecution case in brief is that the son of informant, namely, Vineet
Chandra Modi is traceless from last two months. Accused, Md. Alam has lodged a case
being Godda Town P.S. Case No. 326 of 2009 in which allegation has been made
against the son of the informant of the present case that he has taken the daughter of
the aforesaid accused. Md. Alam, namely, Saleema Parveen and both of them fled
away.;
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