SHANKAR GANJHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pankaj Kumar, learned counsel appearing on behalf of the petitioners.

(2.) Heard Ms. Ruby Pandey, learned counsel appearing on behalf of the State.

(3.) Learned counsel for the petitioners submits that the petitioners are in custody since 25.03.2019 in connection with Herhanj P.S. Case No. 50 of 2015, corresponding to G.R. No. 874 of 2015 (S.T. No. 81 of 2019) for the offence under Sections 25(1-b)a, 26 and 35 of the Arms Act, Section 4/5 of the Explosive Substance Act and Section 17 of the Criminal Law Amendment Act now pending in the court of learned Additional Sessions Judge-II, Latehar.