SHIV PRASAD YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Tamar P.S. Case No. 61 of 2023 for the offences registered under Sec. 395 of the Indian Penal Code, pending in the court of Ms. Dhriti Dhairya, learned Judicial Magistrate, Ranchi.

(3.) Petitioner is an accused in a case under Sec. 395 of the Indian Penal Code. It is alleged that on 30/6/2023, Informant was waylaid by six persons near Barukande, Bundu Road. Dacoits took away scooty, Rs.2,12,756.00 and other articles from him.