SANTOSH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner as also learned A.P.P. for the State.

(2.) THIS is an unique example of thoughtless atrocity perpetrated by the police and how the simpleton gentry is forced to suffer in the cauldron of police egomania reminiscent of the age of the Satar..

(3.) ACCORDING to the story as given out in the self -statement, Officer Incharge having received confidential information that a person was waiting at bus stand with stolen articles in a bag and as such he went there and saw a person with a black bag who wanted to flee on seeing the police but he was caught and he disclosed his name as Santosh Kumar and silver ornaments in six polethene bags were found which weighed 12.652 kgs. and the estimated value whereof was Rs. 1.5 lakhs and on demand, he could not produce any document to show the purchase of the said silver ornaments. The said man told that he ran a jewellery shop in the name and style of Mahalaxmi Jewellers in Laukahi Bazar where he purchased stolen goods and sold to Dilip Jewellers and from there he purchased new jewellery and this type of business was going on for the past ten years.