RAM SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner Mrs. Vani Kumari is present.

(2.) Nobody appears on behalf of the State.

(3.) Learned counsel for the petitioner submits that the petitioner is in custody in connection with Hatia G.R. P.S. Case No. 09 of 1994, corresponding to G.R. No. 235 of 1994, arising out of S.T. No. 219 of 1995(S) (A), for the alleged offence registered under Sections 395, 412 of the Indian Penal Code, pending in the court of learned Addl. Sessions Judge, ISimdega.