MD MINHAJ KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In view of COVID-19 pandemic, case has been taken up through Video Conferencing. Concerned lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today at 10:30 AM onwards. They have no complaint in respect to the audio and video clarity and quality.

(2.) The petitioner is apprehending his arrest in connection with Sadar P.S Case No. 172/2016, corresponding to G.R. No.456 of 2016 for the offence registered under Sections 354, 341, 376/511, 448 and 452 of the Indian Penal Code, pending before the Court of learned C.J.M, Gumla.

(3.) Heard Mr. Aman Kumar, learned counsel for the petitioner and Ms. Ruby Pandey, learned APP for the State.