- (1.) Petitioner is apprehending his arrest in connection with Jamtara (Mahila) P.S. Case No. 02 of 2018, corresponding to G.R. No. 14 of 2018, registered under Sections 323 , 379 , 498A , 34 of the I.P.C.
(2.) It appears that the matter was listed on 13.09.2018, on that date, petitioner was physically present, but the opposite party no. 2 was not present, so the, matter was listed today and both parties were directed to remain physically present.
(3.) Today, when the case is called out, learned counsel for the petitioner and petitioner are physically present.;