Dilip Kumar Singh @ Bhulawan Singh vs State Of Bihar

The matter has been heard via video conferencing.

Heard Mr. Krishna Kant Singh, learned counsel for the petitioner; Mr. Md. Arif, learned In-charge Additional Public Prosecutor (hereinafter

referred to as the ‘APP’) for the State as Ms. Nirmala Kumari, learned APP, who has been assigned the brief, neither responded to the call

made by the Technical Assistant nor appeared in the proceeding and Mr. Syed Maslehuddin Ashraf, learned counsel for the informant

The petitioner apprehends arrest in connection with Singhwara PS Case No. 02 of 2020 dated 06.01.2020, instituted under Section 364A of the

Indian Penal Code.

The allegation against the petitioner, though not named in the FIR, is of kidnapping the son of the informant.

Learned counsel for the petitioner submitted that no allegation has been made against him in the FIR and only on the confessional statement of co-

accused he has been implicated. It was submitted that the victim was recovered and even in the statement under Section 164 of the Code of Criminal

Procedure, 1973, he has not been named. Learned counsel submitted that the petitioner has no criminal antecedent.

Learned APP submitted that the petitioner has been named as a person who was party to the said kidnapping.

Learned counsel for the informant submitted that the victim was recovered after two and a half months and rupees five crores ransom was

demanded. It was further submitted that right after recovery he was produced before the Court and not being in a fit state of mind, he could name

only a few persons and not the entire gang, but later on when he regained his composure he has taken the name of the petitioner also and he has

played an active role in the kidnapping.

Having considered the facts and circumstances of the case and submissions of learned counsel for the parties, the Court is not inclined to grant pre-

arrest bail to the petitioner.

Accordingly, the application stands dismissed.