- (1.) THE petitioner is an accused for the offence under Sections 457 and 380 of the Indian Penal Code.
(2.) HEARD learned counsel for the petitioner and learned counsel for the State.
(3.) LEARNED counsel for the petitioner submits that the petitioner, who is a tenant under the informant, has been falsely implicated in this case and even though the stolen property is said to have been recovered but the same has not been recovered from the possession of the petitioner. It is lastly submitted that the petitioner has been suffering detention in custody since 10. 05. 2008.;