KARAN ROUT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Arvind Kumar Choudhary, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Someshwar Roy, learned A.P.P. appearing on behalf of the opposite party-State.

(3.) Learned counsel for the petitioner submits that the petitioner is in custody in connection with Deoghar Town P.S. Case No. 04 of 2019, S.T. No. 192 of 2019 for the offence under Sections 302/34 of the Indian Penal Code and Section 27 of the Arms Act, pending in the court of learned Additional Sessions JudgeVII, Deoghar.