Jharkhand High Court
Jhubba Oraon And Ors vs The State Of Jharkhand on 27 January, 2015
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2638 of 2014
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1. Jhubba Oraon
2. Suraj Oraon
3. Sanjeet Oraon .... Petitioners
-Versus-
The State of Jharkhand ..... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
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For the Petitioners : : None
For the State : : M/s. Md. Hatim, A.P.P.
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4/ 27.01.2015. No one appears for the petitioners in spite of repeated calls. On the earlier occasion also no one had appeared for the petitioners in spite of repeated calls and the case was adjourned.
The petitioners are apprehending their arrest in connection with Chanho P.S. Case No. 18 of 2014, corresponding to G.R. No. 940 of 2014, for the alleged offence under Sections 366, 216, 506, 504/ 34 of the Indian Penal Code.
The petitioners are named in the F.I.R. This application is dismissed as not pressed.
(H.C.Mishra, J.) D.S.