- (1.) Heard learned counsel for the parties.
(2.) Petitioner is accused in a case registered under Sections 384 & 386 of the Indian Penal Code in connection with Deoghar (T) P.S. Case No.114 of 2011, corresponding to G.R. Case No.334 of 2011 which is pending in the Court of learned Chief Judicial Magistrate, Deoghar.
(3.) It is alleged that on earlier two occasions the petitioner had forcibly taken away golden chain and golden ring from the jewellery shop of informant and on 3 rd occasion he went to the place with a demand of Rs.45,000/- otherwise the informant was directed to close the shop.;