MANSOOR ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Petitioner has been made accused for the offence under Sections 395/412 of the Indian Penal Code, in connection with Jaldega (Bansjore O.P.) P.S. Case No. 03 of 2010, corresponding to G.R. No. 15 of 2010 (S. T. No. 39 of 2010).

(3.) The case relates to dacoity and it appears that there was recovery of looted property from the possession of this petitioner and the petitioner was also identified by the witnesses in Test Identification Parade. It also appears that the bail application of this petitioner has been rejected twice by this Court by order dated 20.07.2010 in B. A. No. 3338 of 2010 as also by order dated 19.01.2011 in B. A. No. 215 of 2011. In the facts and circumstances of the case, I am not inclined to reconsider the prayer for bail of the petitioner Mansoor Alam.