ARMAN MANSURI (B.A. NO. 5611 OF 2017) Vs. THE STATE OF JHARKHAND (IN ALL CASES)
LAWS(JHAR)-2017-9-142
HIGH COURT OF JHARKHAND
Decided on September 20,2017

Arman Mansuri (B.A. No. 5611 Of 2017) Appellant
VERSUS
The State Of Jharkhand (In All Cases) Respondents

JUDGEMENT

CHANDRASHEKHAR,J. - (1.) All the accused-petitioners were named in the First Information Report vide Kanke P. S. Case No. 70 of 2017 which was registered on 6.6.2017 for offences under Sections 147/148/149/152/153/332/333/337/338/307/353/427, IPC, Section 3 of Prevention of Damage to Public Property Act and section 27 of Arms Act.
(2.) The petitioner in B.A. No. 5611 of 2017 claims that he is a student of B.Com in Marwari College, Ranchi and he has no criminal antecedent. However, criminal antecedent report of the petitioner has not been produced by the investigating officer.
(3.) The petitioner in B.A. No. 5568 of 2017 claims that he is posted as Correspondence Clerk in Water Resources Department, Ranchi. However, counter-affidavit in this case has not been filed.;


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