AKHILESH KUMAR DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Vinay Kumar Tiwary, learned counsel for the petitioner, Mr. Anup Pawan Topno, learned counsel for the State and Mr. Rakesh Ranjan, learned counsel for opposite party no.2.

(2.) The petitioner is apprehending his arrest in connection with Hanwara P.S. Case No.17 of 2023, corresponding to G.R. No.1059 of 2023, registered for the alleged offence under Sec. 323, 307, 313, 379, 498-A, 504, 506 and 34 of the Indian Penal Code and Sec. 3/4 of Dowry Prohibition Act, pending in the Court of the learned Judicial Magistrate, 1st Class, Godda.

(3.) Learned counsel for opposite party no.2 submits that he is in receipt of Vakalatnama on behalf of opposite party no.2, who is wife of this petitioner. He further submits that the Vakalatnama is not filed as the matter is on the Board.