AJIMUDDIN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for petitioners as well as learned counsel for the State.

(2.) The petitioners are apprehending their arrest in connection with Lalmatiya P.S. Case No.69 of 2023, for offence registered under Sec. 147, 448, 353, 379 and 506 of the IPC, pending in the court of learned Judicial Magistrate First Class, Godda.

(3.) Learned counsel for petitioners submits that petitioner nos.1,2 and 5 have already been apprehended and in view of that he is not pressing this petition on behalf of petitioner nos.1,2 and 5.