Jharkhand High Court
Munna Alias Shahabuddin Alias Md ... vs The State Of Jharkhand on 6 April, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 1868 of 2017
Munna @ Shahabuddin @ Md. Serajuddin Ansari ...... Petitioner
Versus
The State of Jharkhand ...........Opposite Party
CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
For the Petitioner :Mr. Md. Imtiaz Khan, Advocate
For the State :A.P.P.
........
02/Dated: 06/04/2017 Today, when the case is called out, learned counsel for the petitioner sought short adjournment but from perusal of impugned order it appears that process of 82 Cr.P.C has been issued against this petitioner on 21.06.2016 and anticipatory bail application has been filed before this Court on 31.03.2017.
In view of the matter, this anticipatory bail application is not maintainable. Accordingly, this anticipatory bail application is dismissed as not maintainable.
Satyarthi/ (Anant Bijay Singh, J.)