DILIP ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the State.

(2.) Petitioner is an accused in a case registered u/s 395,397,412 of the I.P.C.

(3.) It is submitted by learned counsel for petitioner that this petitioner is not named in the F.I.R which has been registered for committing loot of four rifles with 30 round of cartridges from the R.P.F. Police personnel in a running train. Subsequently, a rifle was recovered from the house of Goverdhan Oraon and this petitioner was seen running out from the house at the time the raid for which Sisai(Bharno) P.S. Case no. 14 of 2001 was registered dated 16.2.2001 and subsequently this petitioner was also arrested and taken into custody on 27.6.2008 in Sisai(Bharno) P.S. Case 14 of 2001. It is submitted that he was granted bail in Sisai P.S. Case and subsequently, acquitted in the trial. Petitioner has got nothing to do with the theft of rifle and he is in custody since, 2.6.2010.