SHAMBHU MODI 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 Mirzachouki P.S. Case No. 64 of 2019 for the offences registered under Section 379 of the Indian Penal Code and under Section 21 (A) /21 (6) of the Jharkhand Mines and Mineral Development Regulation Act, 1957 and u/S 4/54 of Jharkhand Minor Mineral Rule, 2004, pending before the Court of learned Sub Divisional Judicial Magistrate, Sahibganj.

(3.) Heard Mr. Raja Ravi Shekhar Singh, learned counsel for the petitioner and Mr. Prabir Kumar Chatterjee, learned APP for the State.