SUNIL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard both the sides.

(2.) The petitioner- Sunil Kumar is in custody since 3/11/2022 in connection with Ramgarh P.S. Case No. 354 of 2009 corresponding to G.R. No.4714 of 2009 for the offence registered under Ss. 406, 420, 34 of the I.P.C. pending in the Court of Chief Judicial Magistrate, Ramgarh.

(3.) Informant of the case is Deputy Collector, In-charge of NREGA, Ramgarh and the F.I.R. was lodged in pursuance to an enquiry conducted by the DDC, Ramgarh in the irregularities in the NREGA scheme.