SUSHANTA MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In view of outbreak 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 2:15 P.M. onwards. They have no complaint in respect to the audio and video clarity and quality.

(2.) The petitioners are apprehending their arrest in connection with Dumka P.S. Case No. 02 of 2020 for the offences registered under Sections 307/498 (A)/354/379/323/34 of the Indian Penal Code and Section 3/4 of D.P. Act, pending before the Court of learned ACJM, Dumka.

(3.) Heard the parties.