MD. MAHTAB ALAM KHAN Vs. STATE OF JHARKHAND
LAWS(JHAR)-2021-6-41
HIGH COURT OF JHARKHAND
Decided on June 28,2021

Md. Mahtab Alam Khan Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. Mahesh Tewari, learned counsel for the petitioner and Mr. Manoj Kumar, learned counsel for the State.
(2.) This writ petition (criminal) has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) This writ petition (criminal) has been filed for direction upon the respondents to release the commercial vehicles (containers) bearing Registration No.NL01AA4354, Chassis No.MB1CTCHDIHPDY5418, Engine No.HDPZ116424 and Registration No.NL01AA4356, Chassis No.MB1CTCHDOHPDY5409 and Engine No.HDPZ116397.;


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