- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
(2.) The petitioner has been made accused for the offence under Sections 395 and 397 of the Indian Penal Code, in connection with Rail Gomoh G.R.P.S. Case No. 3 of 2011.
(3.) The case relates to dacoity in a train, which was instituted against unknown.;