RANJIT PODDAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Ramgarh P.S. Case No. 29/2023 corresponding to G.R. No. 547/2023 for the offences registered under Sec. 395 and 412 of the Indian Penal Code, pending in the court of Sri B.K. Yadav, learned Judicial Magistrate, 1st Class, Dumka.

(3.) On 10/4/2023 at about 3.30 pm, Informant was returning from bank after withdrawing Rs.1.36 lakhs. When he reached near Delipathar Bahiyar Bridge, 4-5 miscreants in a Bolero intercepted him. Accused persons in Bolero looted away the money of the Informant.