BIRENDRA PRASAD SINGH 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 Complaint Case No.1240 of 2019 in which cognizance has been taken against the petitioner under Sections 406 /420 of the Indian Penal Code, pending before the Court of learned C.J.M, Koderma.

(3.) Heard Mr. Deepankar, learned counsel for the petitioner and Mr. Sanat Kumar Jha, learned APP for the State.