VIKASH MISTRY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner is an accused for the offence under Sections 411/414 of the Indian Penal Code.

(2.) HEARD learned counsel for the petitioner and learned counsel for the State.

(3.) IT is submitted on behalf of the petitioner that the instant case is totally misconceived against the petitioner and as a matter of fact the petitioner is neither named in the F. I. R. nor any incriminating article has been recovered from his possession and in fact there is no cogent and reliable evidence to connect the petitioner with the alleged offence. It is lastly submitted that the petitioner has already suffered detention since the date of his arrest on 02. 08. 2008.