- (1.) Heard learned counsel for the parties.
(2.) Petitioner is accused in a case registered under Sections 395, 397 & 412 of the Indian Penal Code in connection with S.C. No.285 of 2009 arising out of Deoghar Town P.S. Case No.75 of 2009, corresponding to G.R. Case No.168 of 2009 which is pending in the Court of learned 1 st Additional Sessions Judge, Deoghar.
(3.) It is disclosed in the fardbeyan that a dacoity was committed in the rice mill and the miscreants looted away the informant and his companion. The licensee pistol of informant of .32 bore was snatched away and the miscreants have also taken away golden chain, ring, mobile and wrist watch etc. During investigation complicity of the petitioner has come in light and he has been remanded to jail custody. He was put on T.I. Parade and identified by the informant. On the basis of confession made by the petitioner looted wrist watch was also recovered and it was also identified by the witness.;