Jharkhand High Court
Md. Naseem vs The State Of Jharkhand ..... Opp. Party on 17 July, 2018
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3864 of 2018
Md. Naseem ..... Petitioner
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. Girish Mohan Singh, Advocate.
For the State : A.P.P.
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03/Dated: 17/07/2018
Petitioner is apprehending his arrest in connection with Katkamdag P.S. Case No. 13 of 2018, corresponding to G.R. No. 371 of 2018, registered under Sections 379, 411, 34 of the I.P.C., lodged on the basis of one written report given by Arun Kumar Bandhopadhyay, General Manager of TECPRO SYSTEMS Ltd.
Petitioner is the owner of the vehicle bearing registration no. JH-02Z-1518 which was loaded with 15 piece of IDLER.
Office is directed to call for the case diary, criminal antecedent of the petitioner, if any.
List this case after eight weeks.
Till then, no coercive steps shall be taken against the petitioner, in connection with Katkamdag P.S. Case No. 13 of 2018, corresponding to G.R. No. 371 of 2018, pending in the court of Sub Divisional Judicial Magistrate, Hazaribag.
(Anant Bijay Singh, J.) Sunil/