Jharkhand High Court
Vinay Marandi vs The State Of Jharkhand. ....Opp. Party on 26 February, 2018
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.517 of 2018
Vinay Marandi ....Petitioner
Versus
The State of Jharkhand. ....Opp. Party
-----
Coram: HON'BLE MR JUSTICE RAJESH KUMAR
-----
For the Petitioner : Mr. Zaid Ahmed, Advocate
For the State : APP
----
03/26.02.2018: Heard the parties.
Petitioner has prayed for grant of anticipatory bail, as he is apprehending his arrest in connection with Complaint Case (GOCR) No.63 of 2015 registered for the offences punishable under Section 33(1) (C) of the Indian Forest Act.
The case relates to protected forest area. It has been stated by the learned counsel for the petitioner that the petitioner is named in the FIR merely on the basis of secret information of the villagers.
Learned Addl. P.P. is directed to take instruction and to file counter affidavit in the matter.
Put up this case on 26.03.2018.
Till then, no coercive steps shall be taken against the petitioner, in connection with Complaint Case (GOCR) No.63 of 2015, pending in the court of Sri Ravi Kumar Bhaskar, learned Judicial Magistrate, 1st Class, Godda.
Let a copy of this order be sent through Fax at the cost of the petitioner.
(Rajesh Kumar, J.) Ravi/-