Nand Kishor Sharma vs The State Of Jharkhand & Others
2023 Latest Caselaw 3611 Jhar

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               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(Cr) No. 718 of 2023

             Nand Kishor Sharma                    ......    Petitioner
                                  Versus
             The State of Jharkhand & Others
                                                   ......    Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner : Mr. Rishav Kumar, Advocate For the State :Mrs. Vandana Singh, Sr. S.C.-III

03/Dated: 21/09/2023 Learned counsel for the petitioner submits that certified copy

has been filed as it is and enclosure has not been supplied.

2. In view of such submission surviving defect is ignored for the

time being.

3. Respondent-State shall take instruction and file counter-

affidavit within three weeks.

4. Considering the fact that the release of commercial vehicle is

subject matter of this case and prima facie it appears that case is covered in

view of several judgments passed by this Court for release of such vehicle, in

that view of the matter the Deputy Commissioner may proceed in confiscation

proceeding however, he shall not pass final order till the next date.

5. Let it appear on 01.11.2023.

( Sanjay Kumar Dwivedi, J.) Satyarthi/