GANESH MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In view of outbreak 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 Bokaro Thermal P.S Case No. 16/2020, corresponding to G.R. Case No.169/2020 for the offences registered under Sections 379/ 411/ 34 of the Indian Penal Code and under Section 30 (ii) of Coal Mines Act, pending before the Court of learned ACJM, Bermo at Tenughat.

(3.) Heard Mr. Kumar Harsh, learned counsel for the petitioner and Mr. Suraj Verma, learned APP for the State.