PERVEEN RANA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2019-2-146
HIGH COURT OF JHARKHAND
Decided on February 18,2019

Perveen Rana Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

SHREE CHANDRASHEKHAR,J. - (1.) Report on service of notice upon O.P. No. 2 has been received in the Registry, a copy thereof has been attached with Flag-R.
(2.) The petitioner, who has been arrayed as accused no. 2 in Complaint Case No. 2286 of 2017, has challenged the order dated 07.09.2018 passed in Complaint Case No. 2286 of 2017 by which process has been issued against her.
(3.) In the complaint case, the petitioner has been projected as Associate Vice-President of M/s Tata Motors Finance Ltd.;


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