MANOJ PASOWAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 439 of the CrPC, petitioner Manoj Pasowan @ Sri Munuj Pachowan @ Moon Paswan Singh, who is in custody since 20/1/2022, has prayed for releasing him on regular bail in connection with Chandmari P.S. Case No.37/2022 (corresponding to G.R. Case No.688/2022), under Sec. 380 of the IPC.

(2.) Heard the learned counsel for both sides and perused the record.

(3.) According to the FIR, on 20/1/2022, a theft was committed in the house of the informant and the miscreants stolen away two mobile phones, two laptops and some gold ornaments from his house. Subsequently on 24/1/2022, the petitioner was arrested, as one Sony Vio Laptop and one OPPO mobile handset (stolen) were recovered from the possession of the accused petitioner and those were seized. According to the petitioner, he is a bonafide purchaser and he purchased the same at a cheap rate.