CHATURI PANDIT 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 petitioners are apprehending their arrest in connection with Forest Case No.182/2015 for the offence registered under Sections 33 (i) (c) and 52 of the Indian Forest Act, 1927, pending before the Court of learned J.M. 1st Class, Giridih.

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