KAILASH RAJWAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant matter has been placed before this Court pursuant to the order dtd. 31/8/2024 passed by the co-ordinate Bench.

(2.) Heard learned counsel for petitioners as well as learned counsel for the State.

(3.) The petitioners are apprehending their arrest for the offences punishable under Sec. 449, 307, 308, 327, 354B, 324 I.P.C in connection with Barharwa P.S. Case No.134 of 2023 pending in the court of learned Judicial Magistrate 1st Class, Rajmahal.