ANSHU YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar, counsel appearing for the petitioner.

(2.) Counsel for the petitioner submits that the petitioner is in jail custody since 28.08.2014 in connection with Kisko P.S. Case No. 71/2013, corresponding to G.R. Case No. 571/2013 for alleged offence punishable under Sections 147, 148, 149, 323, 387, 379 of the I.P.C. read with Section 17 of C.L.A. Act.

(3.) Counsel for the petitioner further submits that the maximum punishment in connection with the aforesaid offence is 7 years and the petitioner is already in custody since 28.08.2014. So far as criminal antecedent of the petitioner is concerned, he submits that in some of the cases the petitioner has already been acquitted.