SANTOSH PANDIT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner is apprehending his arrest in connection with Jama P.S. Case No. 106 of 2023 for the offences registered under Sec. 341, 323, 325 and 379/34 of the Indian Penal Code, pending in the court of Sri Aditya, learned Judicial Magistrate, 1st Class, Dumka.

(3.) It is alleged that on 26/11/2023 at about 11.00 a.m., petitioner came to the house of the Informant and assaulted her by rod. He also snatched her earings.