LALA MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pradip Kumar Nayak, learned counsel for the petitioner.

(2.) Heard Mr. Suraj Verma, learned counsel appearing on behalf of the State.

(3.) Learned counsel for the petitioner submits that the petitioner is in custody in connection with Kanke P.S. Case No. 115 of 2018, corresponding to S.T. No. 101 of 2019, for the offence alleged under Sections 395/398 of the Indian Penal Code.