RAVINDRA YADAV Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD Learned Counsel for the petitioner as also Learned Counsel for the State.

(2.) The petitioner has been made accused in Hunterganj P.S. Case No. 09 of 2011 corresponding to G.R. No. 56 of 2011 for the offence under Sections 143, 14 of the I.P.C., Sections 25(1B)(a), 26, 35 of the Arms Act, 17(I) (ii) of the C.L.A. Act and 10/ 13 of the U.A.P. Act.