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Judgment
2 paragraphs · 118 wordsM.C. Jain, J.—Heard learned Counsel for the applicant and learned G.A.
It is pointed out that as per the prosecution case, no demand for ransom was made. The alleged victim returned of his own without having suffered any injury on 16-10-2000, The FIR was lodged two days later on 18-10-2000. The prosecution has also shown no motive against the accused. Without reference to the ultimate merits of the case, the applicants Raj pal, Mange Ram, Rajesh and Tara are released on bail in case Crime No. 229/2000 u/s 364, I.P.C. P.S., Laksar, District Haridwar on each of them furnishing a personal bond and two sureties each in the like amount to the satisfaction of the C.J.M., Haridwar.