BIKASH KUMAR MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is accused in connection with Kuru P.S. Case No.07 of 2013 corresponding to G.R. Case No.59 of 2013, pending in the Court of learned Chief Judicial Magistrate, Lohardaga.

(3.) It reveals that the petitioner, by making false declaration, had been giving his services in two states i.e. in the State of Bihar as well as in the State of Jharkhand and he has been realising remuneration from both the States. When this fact came in light, the matter was enquired into and present case has been lodged.