MD. RAJA ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner named above has been made accused in connection with Sahibganj (M) P.S. Case No. 81 of 2022 for the offence under Sec. 395 of the Indian Penal Code, pending in the court of A.C.J.M., Sahibganj.

(3.) As per the prosecution case, dacoity was committed in Mahadeoganj Construction site at night wherein the informant was surrounded by about 10 to 11 persons and the iron rod etc. was looted away and threat to life was also extended.