BANWARI MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.

(2.) The petitioner has been made accused for the offences under Sections 384 and 386 of the Indian Penal Code, in connection with Mandu (W.B.) P.S. Case No. 303 of 2012 corresponding to G.R. No. 4579 of 2012.

(3.) The case relates to demand of levy from a particular mobile phone and the case was instituted against owner of the said mobile.