LAWS(JHAR)-2011-1-255

UPEN MAHTO @ UPENDRA MAHATO Vs. STATE OF JHARKHAND

Decided On January 05, 2011
UPEN MAHTO @ UPENDRA MAHATO Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

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

(2.) This is an application for grant of regular bail to the petitioner for the offence under Sections 414/34 of the Indian Penal Code.

(3.) It is submitted by learned counsel for the petitioner that petitioner is not named in the FIR and no recovery has been made from his possession.