SANJAY SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Palkot P.S. Case No. 28 of 2024 corresponding to G.R. No. 518 of 2024 for the offences registered under Sec. 302 of the Indian Penal Code, pending in the court of learned Additional Chief Judicial Magistrate, Gumla.

(3.) On 12/6/2024, dead body of the wife of the petitioner Holika Kumari was found in Tapkara Forest. Sharp cutting injuries were found on the person of the deceased. Suspicion was raised upon the petitioner that he might have committed the murder of the deceased.