HEMANT SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Office note suggests that notice has been personally served upon O.P. No. 2. The O.P. No. 2 has lodged the F.I.R. on his personal capacity as Executive Magistrate, Sadar, Ranchi.

(2.) Mrs. Vandana Bharti, learned counsel for the State fairly submits that there are law points argued on behalf of the petitioner and therefore, this matter may kindly be decided on the law point.

(3.) In view of her submission, this matter is being heard on merit.