DHARMENDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In these three applications, the applicant is one and the same and the matter to be decided in all the applications is also the same, hence they all are being disposed of by this common order.

(2.) Heard Mr. Abdul Wahid, Adv. for the applicant and Mr. Amit Bhatt, learned Addl. G.A. for the State.

(3.) Learned counsel for the applicant argued that he was arrested by the police on 6.11.2009 and some ornaments were shown to be recovered from his possession, but the description of the ornaments, shown to be robbed, was not mentioned in the FIR which was lodged as Case Crime No.2725/2009 U/s 392/411 IPC.