SANU Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner is an accused in connection with Nayagarh P.S. Case No.206 of 2023 corresponding to G.R. Case No.681 of 2023 for the offence under Sec. 392 of the IPC pending in the Court of learned S.D.J.M., Nayagarh.

(2.) The allegation as per the F.I.R. is that On 16/9/2023 the informant alleged that while she was returning to her village by her scooty, on her way near new bus stand, Nayagarh, one unknown person came on a bike from her backside and snatched away her gold chain from her neck. Basing upon such allegation, the FIR was registered.

(3.) Learned counsel for the petitioner submits that other co-accused person has already been enlarged on bail by the Court below and the gold chain which was allegedly snatched from the informant, has already been recovered.