SANJEEV SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Dr. Amrendra Kumar, learned counsel for the petitioner and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) The petitioner is in custody in connection with Nawada (Town) Case No.212 of 2020 dated 05.03.2020, instituted under Sections 395, 397 of the Indian Penal Code and 25(1-b)a, 26, 27 of the Arms Act, 1959.

(3.) The allegation against the petitioner, though not named in the FIR, is that he along with 6-7 persons having pistol, revolver and other deadly weapons, entered the house of the informant while the inmates were sleeping and snatching gold chain, earrings, other ornaments and rupees four lakhs cash after breaking the almirah and also mobile phone etc.