PARMANAND YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is accused in connection with Naya Ramnagar P.S.Case No.166 of 2013 registered under Section 414 I.P.C. The prayer of the petitioner for discharge has been refused by the learned court below by order dated 29.04.2015. The said order is under challenge in this application under Section 482 Cr.P.C.

(3.) The challenge is on the ground that there is absolutely no material against the petitioner to proceed with the trial. Hence, the impugned order suffers from error of record and non-application of judicial mind.