Md. Zamil Ansari @ Md. Zamil @ Md. ... vs The State Of Jharkhand And Anr
2021 Latest Caselaw 3776 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 1972 of 2021

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Md. Zamil Ansari @ Md. Zamil @ Md. Jamil and Anr. ..... Petitioners

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The State of Jharkhand and Anr. ...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Md. Shahabuddin, Advocate For the State :- Mr. P.D.Agarwal, Spl.PP

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2/04.10.2021 The learned counsel for the petitioners submits that in view of complaint not supported by the affidavit, this petition is having merit. He relied in the case of "Priyanka Srivastava v. State of U.P.", (2015) 6 SCC 287 and the judgment of this Court in the case of "Vinal Kumar Choudhary @ Vinay Kumar v. State of Jharkhand and Anr." [Cr.M.P.No.285 of 2019].

Let notice be issued upon O.P.No.2 by registered post with A/d as well as under ordinary process, for which requisites etc. must be filed within two weeks.

( Sanjay Kumar Dwivedi, J) SI/