NAJIR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the counsel for petitioner and counsel for the State. The petitioner is accused in this case registered under Section 376, 511 of the I.P.C.

(2.) The counsel for the petitioner submits that the petitioner and the informant both have compromised the matter out side the court and in this regard they have filed a joint compromise petition in the court below i.e. the court of S.D.J.M., Godda, and to support his contention, the petitioner has annexed the said joint compromise petition, which is a xerox copy of the certified copy as Annexure -2 in this application. It is further submitted that the petitioner is in custody from 26.2.2013 i.e. more than four months.

(3.) Counsel for the State opposed but not disputed the contentions made by the counsel for the petitioner.