MEGHNATH PRAJAPATI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. B.K. Dubey, learned counsel appearing on behalf of the petitioner along with Mr. Arvind Prajapati, Advocate.

(2.) Heard Mrs. Ruby Pandey, learned A.P.P. appearing on behalf of the State.

(3.) Learned counsel for the petitioner submits that the petitioner is in custody in connection with S.T. No. 284B of 2011, arising out of Paton P.S. Case No. 153 of 2010, corresponding to G.R. No. 2429 of 2010 for the offences under Sections 302 and 307 of the Indian Penal Code and the case is pending in the court of A.D.J. IV at Palamau.