Jharkhand High Court
Arshad Neyaz Khan vs The State Of Jharkhand & Anr. ...... ... on 12 September, 2022
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 2384 of 2022
Arshad Neyaz Khan ...... Petitioner
Versus
The State of Jharkhand & Anr. ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Srijit Choudhary, Advocate For the State : A.P.P. 04/Dated: 12/09/2022 Learned counsel for the petitioner submits that anticipatory bail application was allowed in favour of the petitioner on the condition that the petitioner will pay a sum of Rs. 24 lakhs in E.M.I. He further submits that Rs. 5 lakhs have already been paid and subsequent amount has not been released in view of the fact that the builder who is supposed to provide amount, has been arrested in another case. He further submits that intention of the petitioner is to comply the direction passed in anticipatory bail application.
Let notice be issued upon O.P. No. 2 under registered cover with A/D as well as by ordinary process for which requisites etc. must be filed within one week.
Till the next date, no coercive step shall be taken against the petitioner in connection with Complaint Case No. 619 of 2021, Hindpiri P.S. Case No. 18/2021, pending in the Court of learned Chief Judicial Magistrate, Ranchi.
Let this matter appear on 02.11.2022.
(Sanjay Kumar Dwivedi, J.) Satyarthi/