DHIRENDRA KUMAR SHARMA 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 147, 148, 149, 341, 323, 386 of the Indian Penal Code and Section 17 of the C.L.A. Act, in connection with Barkagaon P.S. Case No. 5 of 2013 corresponding to G.R. No. 171 of 2013.

(3.) The case was instituted against one named and 10 to 12 unknown extremists to have demanded levy at the construction site. The petitioner is not named in the FIR.