RAM PRAVESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This order shall dispose of Cr. Misc. No. 9970 of 2004 and Cr.Misc. No. 11737 of 2004. Heard learned counsel for the parties.

(2.) It is submitted on behalf of each of the petitioners that petitioner Ram Pravesh Prasad is in jail since 25.6.2003 while in another case petitioner Chhotelal Sah is in jail since 16.10.2003. It is submitted that the first information report was lodged against unknown persons and despite lodgement of the accused in jail for 14 months and 10 months, respectively, they have not been put for identification. It is also submitted that the alleged recovery would not connect the accused with the alleged crime

(3.) Learned counsel for the State though opposed the application however, was unable to give out any reason for not putting the petitioners for identification.