Madhya Pradesh High Court
Bheekaram vs The State Of Madhya Pradesh on 21 January, 2022
Author: Deepak Kumar Agarwal
Bench: Deepak Kumar Agarwal
The High Court of Madhya Pradesh
Gwalior, Dated 21.01.2022.
Due to paucity of time, the matters are adjourned as
under:
Serial Numbers Next date of listing
26, 27, 29 to 35, 38, 39, Next Week
42, 44 to 99
Interim order, if any, passed earlier shall continue till next
date of hearing.
(Deepak Kumar Agarwal)
Judge
ojha
YOGENDR
A OJHA
2022.06.2
3 18:37:32 +05'30' It is true that there are some contradictions and omissions in the evidnece of complainant Laxminarayan who is brother of abductee and on this point that from the date of incident his brother Vinod was missing, he lodged a written complaint in concerned Police Station. After 25 days appellant Hariram met his brother Awdesh and told him that come alongwith him to meet Rajesh @ Babba who will settle the matter for money. Then Awdesh alongwith Hariram with difficulties met Rajesh @ Babba who demanded Rs. 4 Lakh. He also threatened that if within 4-5 days his demand will not fulfill, he will kill Vinod. On the aforesaid fact his evidence remained intact. By supporting evidence of prosecution and complainant Laxmi Narayan and Awdesh (PW-2) By supporting the prosecution case abductee Vinod.........