NIRBHAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned A.P.P. for the State and learned counsel for the opposite party no. 2.

(2.) The petitioner has moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) The allegation against the petitioner and one other person is of attempting to strangulate him and thereafter snatching Rs. 4,200/- from the pocket of the complainant- opposite party no. 2 by the petitioner and against the other co-accused of snatching HMT wrist watch worth Rs. 900/-.