DEENU Vs. STATE ( NCT OF DELHI)

JUDGEMENT

(1.) Crl.M.A. No. 8946/2015

(2.) One Smt. Sunita lodged a complaint alleging that on 14.9.2010 she was snatched of her gold chain (2 tolas) by two motorcycle borne youth. FIR was registered under Section 356/359 IPC, PS Saket.

(3.) The Petitioner was arrested in connection with another case and the gold chain was recovered. The Petitioner was thereafter interrogated and he made a disclosure statement on 12.11.2010.