RANDAS Vs. STATE OF M. P .

JUDGEMENT

(1.) HEARD .

(2.) THIS is first bail application under S. 439, CrPC by the applicant, who has been arrested and is injudicial custody in connection with Crime No. 111/01 registered at Police Station Daboh, District Bhind, for offences punishable under sections 365 and 364A of IPC and sections 11 and 13 of the MPDVPK Act, 1981.

(3.) THE learned public prosecutor, on the other hand, has opposed the application and submitted that all the three abductees in their police statements very specifically made allegations regarding involvement of the applicant in the said kidnapping and, therefore, the applicant is deeply involved in the alleged offence and he is not entitled for grant of bail.