SHEIKH JAHANGIR 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 Maduban P.S. Case No. 65 of 2019 for the offences registered under Sections 147/ 148/ 149/ 341/ 323/ 324/ 325/ 307/ 364 of the Indian Penal Code, pending before the Court of learned Judicial Magistrate 1 st Class, Dhanbad.

(3.) Heard Mr. Pratuish Lala, learned counsel for the petitioner and Mr. Manoj Kumar Mishra, learned APP for the State.