LALA THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The applicant is in jail in connection with Piparahi P.S. Case No. 13 of 2004, dated 26.2.2004 under Sections 395, 397, 412 IPC and 25 (1-B) A, and 26 of the Arms Act.

(3.) It appears from the report dated 26.2.2004 sent by the Officer Incharge, Piparahi Police Station that while committing dacoity in a jewelry shop, the accused persons opened fire and one of the bullets hit the co-accused/present applicant. The public apprehended him on the spot and gave him a good beating. The police after receiving information, brought the accused and thereafter admitted him in the Government hospital, Sheohar. The report also says that right from 26.2.2004, the movements of the accused were restricted by placing a guard of 1+ 4.