PRAKASH NONIA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is apprehending his arrest in connection with the case registered under Ss. 414 of the Indian Penal Code.

(3.) Learned Counsel for the Petitioner submits that the allegation against the Petitioner is that he has collected the stolen coal in the back side of temple and when the police party came there, they fled away. It is also submitted that the police party had identified the present Petitioner. It is further contended that the seizure witness has filed a petition before the court below that police has taken his signature on the blank paper. He has No. knowledge about this case. It is also submitted that there is No. other materials against the Petitioner except the police has identified him when he was fleeing away.