Jharkhand High Court
Shamim Ahmed vs State Of Jharkhand on 21 April, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P.No. 1245 of 2009
Shamim Ahmed ..... Petitioner
Versus
The State of Jharkhand .... Opposite party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. Sidharth Roy, Adv.
For the Opposite party : APP
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13/Dated: 21.04.2017
The present petition has been filed for quashing the order dated 14.06.2006, whereby cognizance has been taken under Section 7 of Essential Commodities Act against the petitioner and order dated 27.02.2007, whereby non- bailable warrant of arrest was issued in connection with Govindpur Case No.130/98, corresponding to G.R. No.2181/98.
It appears that under order dated 06.04.2010, interim order has been granted to the petitioner by a Bench of this Court.
Heard the counsel for the petitioner. In course of arguments, learned counsel for the petitioner has referred to Annexure-2, which is report of the Assistant Supplier Officer, Chatra, dated 22.7.1998, reveals that the petitioner who is authorized licensee of M/s Simriya Sales Kerosene Oil, report reveals that whatever quantity of 3774 Ltr of Kerosene oil lifted by him for distribution among the distributor.
LCR has been received.
Learned APP is directed to perused the case diary and to inform this Court as to whether the aforesaid report has been incorporated in the case diary or not.
List this case on 28.04.2017.
Till then interim relief granted earlier shall continue.
Let the name of Mr. Ravi Kumar Singh, as learned APP be mentioned in the daily cause list.
(Anant Bijay Singh, J.) Fahim/