(1.) Heard the parties.
(2.) Petitioner has been made accused in connection with Ormanjhi P.S. Case No. 41/2021, corresponding to S.T. No. 354/2021 for the offences registered under Sec. 414 and 34 of the Indian Penal Code and Sec. 25(B), a/35/ 25(6)/35, 26/35 of the Arms Act, pending in the court of learned A.J.C-VIII, Ranchi.
(3.) On 14/3/2021 at about 12.00 noon, Ormanjhi Police on the basis of confidential informant, intercepted a looted Innova and apprehended the petitioner and co-accused persons who were decamping away with the looted vehicle along with the jewellery and money belonging to M/s Gayatri Jewellers. On search, one country made pistol, three mobile phones, looted jewellery and money were recovered from the said vehicle.