ANWAR SIDIQUI Vs. STATE OF J & K

JUDGEMENT

(1.) THIS petition under section 561-A Cr.P.C. seems to have been moved on behalf of petitioner/accused Anwar Sidiqui way back in November 1989.

(2.) THE facts in brief which have given rise to the present case are that the petitioner has been challenged under section 420 read with section 406 IPC by police station Ram Munshibagh on FIR No. 52 of 1989.

(3.) ON the above averments, the complainant got a case registered that his amount which was entrusted by him to petitioner Anwar Sidiqui had been mis-appropriated by him and after misappropriation, he vanished from the spot, After this report was registered, the accused/petitioner herein was apprehended and the amount of Rs. 46000/- was recovered from his person and at his instance and he has been put for trial.