ANTHONY KULLU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is an accused in a case for the offence registered under Section 302 of the Indian Penal Code and Section 3 / 4 of the Witch Craft Act in connection with T. Tangar P.S. Case No. 33 of 2010 corresponding to G.R. No. 195 of 2010 (S.T. No. 69 of 2010).

(3.) Learned counsel for the petitioner has submitted that the petitioner has been falsely implicated in this case. It is also submitted that the petitioner is in custody from June 2010 i.e. more than three years.