CHANDAN SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with S.T. Case No. 106 of 2024 arising out of Mango (Olidih) P.S. Case No. 231 of 2023 for the offences registered under Sec. 147, 148, 149, 448, 452, 506, 427, 435, 436, and 511 of the Indian Penal Code, pending in the court of learned Additional Sessions Judge-V, Jamshedpur.

(3.) On 7/8/2023 at about 11.30 a.m., petitioner along with co-accused persons went to the house of the Informant and set his house on fire. They also damaged the vehicles parked there.