LAWS(DLH)-2019-3-338

KAMRUDDIN SHEIKH Vs. STATE

Decided On March 28, 2019
KAMRUDDIN SHEIKH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.334/2017 under Sections 457/380/120-B/34 of the IPC, Police Station Prasad Nagar.

(2.) The allegations in the FIR are that a factory, where gold jewellery was manufactured, was broken into on the intervening night of 19.10.2017 and 20.10.2017 and the theft was discovered on the following morning at about 11.00 AM.

(3.) As per the prosecution, CCTV footage and finger prints lifted from the spot led to discovery of involvement of two of the co-accused.