MITHILESH KUMAR ALIAS VISHWAKARMA Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the State.

(2.) THE case is under section 3 R.P.(U.P.) Act. The learned counsel for the petitioners submits that the petitioner is said to have been apprehended with some articles as per the seizure list date; 20.2.2003 which articles are said to be properties of Indian Railways. The learned counsel submits that the properties seized are not of much value. It is submitted thai the petitioners are in custody since 20.2.2003.

(3.) THE learned A.P.P. does not point out any objection so far the legal proposition about the offence being bailable is concerned.