VINAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has been made an accused in connection with S.T. No. 224 of 2023 arising out of Latehar P.S. Case No. 92 of 2019 corresponding to G.R. No. 309 of 2022, registered for the offence under Ss. 341, 323, 504, 506, 324 and 34 of the Indian Penal Code and Sec. 17 of Criminal Law Amendment. Act, pending in the court of learned Additional Sessions Judge-III, Latehar.

(3.) As per F.I.R. allegation is that some members of JJMP extremist organization came and began to assault the informant and they also snatched his mobile phone.