PRATHAP @ LOVELY Vs. STATE

JUDGEMENT

(1.) This petition is filed by accused No.3, against whom charge-sheet is laid for the offences punishable under Sections 454, 380 and 413 of IPC.

(2.) Heard the learned counsel for petitioner and learned High Court Government Pleader.

(3.) Learned High Court Government Pleader has not filed any statement of objections but has orally opposed the petition.