WAKIL CHAUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner Mr. Sheo Kumar Singh is present.

(2.) Learned counsel for the state Mr. S.P. Jha is present.

(3.) Learned counsel for the petitioner submits that the petitioner is in custody in connection with Ramgarh P.S. Case No. 12 of 2015, corresponding to G.R. No. 888 of 2015, S.T. No. 270 of 2017, for the offence punishable under Ss. 392 of the Indian Penal Code, pending in the court of learned Additional Sessions Judge VI, Palamu at Daltonganj.