Manga Singh vs Union Of India
2023 Latest Caselaw 3400 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(Cr.) No.623 of 2023

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      Manga Singh                                   .... Petitioner
                                --    Versus --

Union of India, through Narcotics Control Bureau (NCB) Sub Zone, Ranchi .... Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Shailesh Poddar, Advocate For the UOI(NCB) :- Mr. Anil Kumar, A.S.G.I.

Ms.Chandana Kumari, A.C. to A.S.G.I

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4/06.09.2023 This Court has heard both the parties and the order is

passed in the open Court.

Considering that it is an admitted position that the

petitioner has falsely been implicated in the case and case for withdrawal

has also been filed under section 321 of the Cr.P.C. by none other than

the N.C.B. which was rejected that is the subject matter in criminal

revision before the co-ordinate Bench of this Court.

The entire criminal proceeding arising out of F.I.R. N.C.B.

Crime No.04/2015 (02-2015/16), corresponding to NDPS Special Case

No.17/2015(N), pending in the court of learned A.J.C.-I, Ranchi including

the impugned order dated 01.04.2016 are quashed.

The petitioner is directed to be released forthwith and the

necessary formalities shall be made by the authority concerned without

any delay.

Office is directed to issue the Release Order of the accused-

Manga Singh forthwith.

The judgment shall follow in separate sheets shortly.

( Sanjay Kumar Dwivedi, J.)

SI/