BHARAT PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner is accused for the offence under Sections 413, 414 and 120b 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 petitioner is falsely implicated in this case and he being mere driver of the truck from which the iron rod was seized, and furthermore, he has suffered detention in custody since 03. 07. 2008.