- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
(2.) The petitioner has been made accused for the offences under Sections 395 and 397 of the Indian Penal Code, in connection with Dhanbad G.R.P.S. Case No. 134 of 2012 corresponding to G.R. No. 232 of 2012. The case relates to dacoity and the case was instituted against unknown.
(3.) From the impugned order, it appears that one gold chain and two silver Payals were recovered on the basis of confessional statement of the petitioner, which is allegedly the looted property.;