Jharkhand High Court
Drone Kumar Mahato @ Dron Mahto & Anr vs State Of Jharkhand & Anr ...... Opposite ... on 20 July, 2018
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 4053 of 2018
Drone Kumar Mahato @ Dron Mahto & Anr ...... Petitioners
Versus
State of Jharkhand & Anr ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. Shailesh, Advocate
For the State : A.P.P
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03/Dated: 20/07/2018
The petitioner is apprehending his arrest in connection with C.P. Case No. 2806/2016, the case registered under Sections 406 of the Indian Penal Code.
Learned counsel for the petitioners is directed to take steps for service of notice to O.P.No.2, for which requisites etc. both by registered post with A/D as also by ordinary process must be filed within two weeks.
List this case after Eight Weeks.
Till then, no coercive steps shall be taken against the petitioners in connection with C.P. Case No. 2806/2016 , pending in the court of JM Dhanbad.
( Anant Bijay Singh, J.) Raman/