JITENDRA ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The lawyers have no objection with regard to the proceeding which has been held through video conferencing today at 12.00 noon. They have no complain with respect to the audio and video clarity and quality.

(2.) Heard Mr. Rahul Pandey, learned counsel for the petitioner and Mr. Suraj Verma, learned A.P.P. for the State.

(3.) In this application, the petitioner has prayed to set aside the part of the order dated 14.01.2020, passed by the Judicial Commissioner, Ranchi in B.P. No. 02 of 2020 (arising out of Complaint Case No.6136 of 2019) wherein the learned Judicial Commissioner, Ranchi has imposed a fine of Rs.60,000/- (Rupees Sixty Thousand) to be deposited in favour of the Excise Department as a condition for grant of bail.