RAJU KARMAKAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with S.T. No. 28 of 2024 arising out of Nimdih P.S. Case No. 46 of 2023 corresponding to G.R. No. 489 of 2023 for the offences registered under Sec. 341/323/307/326 of the Indian Penal Code, pending in the court of learned Additional Sessions Judge, Chandil.

(3.) The petitioner is said to have given a single Farsa blow on the injured, due to which, he sustained injury.