RAM JANAK ALIAS RAM JANAM Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned Additional Government Advocate. The allegations in the F.I.R are that an amount of rupees one lac and a mobile phone belonging to the applicant were whisked away by unknown persons of which F.I.R was lodged by the complainant against unknown persons. During the course of investigation, name of the applicant as well Mandu and Raju came into light. Submission of learned counsel for the applicant is that that the applicant is not aware about aforesaid Mandu and Raju. From the bail rejection order it comes out that when the mobile phone said to have been stolen from the complainant was kept on surveillance, the complainant had a talk with said Mandu and Raju. Learned Government Advocate may file counter affidavit within three weeks. One week thereafter is allowed to the applicant to file rejoinder affidavit.