RITESH TIWARY 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 eight others is of collectively breaking the lock of the room of the opposite party no. 2 (complainant) and taking away various materials and specifically against the petitioner of prompting the other accused to commit the crime.