MEENA KUMARI Vs. STATE

JUDGEMENT

(1.) HEARD. This petition u/s. 482 Cr. P. C. has been filed under some peculiar circumstances.

(2.) ON July 14, 1985 when the petitioner Meena Kumari and Kumari Sunita were returning to their house after having Darshan of the Temple 'mahakaleshwar' at 9. 00-10. 00 am. the accused Mohammed Taiyab and Maharaj Singh Jatav Snatched golden chain from them by force. ON making a cry, the villagers reached there, but by the time the accused person ran away. The report of the incident was lodged by Gopaldas at police station Sarmathura. The police registered the case for the offence u. /s. 392, 394 & 307 IPC. After investigation a challan was filed against Mohammed Taiyab and two others in the court of the concerned Magistrate under various offences of Indian Penal Code and Section 3/25 of the Arms Act. The co-accused Maharaj Singh was also arrested by the police and he got recovered one golden chain after giving information u/s 27 of the Evidence Act. It appears that he was also committed to the court of Sessions, but subsequently he absconded and his case was separated vide order dated 5. 12. 87.