Jharkhand High Court
Paras Nath Yadav vs The State Of Jharkhand Through ... on 8 March, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 5126 of 2016
Paras Nath Yadav ...... Petitioner
Versus
The State of Jharkhand through Vigilance ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. Ashutosh Kr. Singh, Advocate For the A.C.B. : Mr. T.N. Verma, Advocate
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05/Dated: 08/03/2017 It appears that earlier prayer for anticipatory of this petitioner was rejected by a co-ordinate Bench of this Court in A.B.A. No. 682 of 2015 and thereafter the second anticipatory bail application has been filed on the ground that co-accused has been granted anticipatory bail in A.B.A. No. 3862 of 2016.
Learned standing counsel on behalf of A.C.B seeks time to get instruction in the matter.
List this case after four weeks.
Till then, no coercive steps shall be taken against the petitioner in connection with Vigilance P.S. Case No. 05 of 2014, corresponding to Special Case No. 06 of 2014, pending in the court of Special Judge, Vigilance, Ranchi.
(Anant Bijay Singh, J.) Satayendra/