BHAWANI SINGH Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners and learned Counsel for the State.

(2.) Petitioners are apprehending their arrest in connection with the case registered under Ss. 33 and 63(C) of the Indian Forest Act.

(3.) Learned Counsel for the Petitioners submits that they have not committed any offence. The police has falsely implicated them in this case only on the basis of previous enmity.