Jharkhand High Court
Devender Singh Alias Dawinder Singh vs The State Of Jharkhand on 27 July, 2017
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.5531 of 2017
Devender Singh @ Dawinder Singh .... ...... Petitioner
Versus
State of Jharkhand ... ..... Opposite Party
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : Mr. P.P.N. Roy, Sr. Adv.
For the State : Mrs. Vandana Bharti, APP
04/27.07.2017Casediary has been received by the learned APP.
The investigating officer shall secure criminal antecedent of the petitioner from all the police stations and file an affidavit.
Post the matter on 17.08.2017.
A copy of the order be sent to Senior Superintendent of Police, Jamshedpur through 'Fax'.
Let a copy of the order be served upon the learned APP for compliance.
(Shree Chandrashekhar, J.) Pankaj