SHEKH JABIR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Jariagarh P.S. Case No. 34 of 2023 corresponding to G.R. No. 525 of 2023 for the offences registered under Sec. 399/402 of the Indian Penal Code and Sec. 25 (1-B) a, 26/35 of Arms Act, pending in the court of learned Chief Judicial Magistrate, Khunti.

(3.) On 19/8/2023, Jariagarh Police raided a place near Barwadag Forest and apprehended accused persons including the petitioner. On search, firearms were recovered from the possession of the co-accused, while one mobile phone was recovered from the possession of this petitioner.