- (1.) THE petitioner is accused for the offence under Section 395 of the Indian Penal Code.
(2.) HEARD learned counsel for the petitioner and learned counsel for the State.
(3.) IT is submitted on behalf of the petitioner that the instant case is totally misconceived against the petitioner and as a matter of fact, petitioner was neither named in the F. I. R. nor any incriminating article was recovered from the petitioner's conscious possession. It is further submitted that the petitioner was remanded to custody on the date of his arrest i. e. on 14. 07. 2008 but till date he has not been put on T. I. Parade and the petitioner has got no criminal antecedent to his discredit.;