SUDARSHAN RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Raju Kumar, learned counsel for the petitioner and Mr. Ram Anurag Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) The petitioner is in custody in connection with Sahebgaj PS Case No. 555 of 2019 dated 22.12.2019, instituted under Section 392 of the Indian Penal Code.

(3.) The allegation against the petitioner, though not named in the FIR, is that he was one of the persons who came on three motorcycles and looted the motorcycle of the informant, his mobile, helmet, gold ring worth Rs. 12,000/- and cash Rs. 4600/- and some important documents.