VIDYA BHUSHAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. Shailesh Kumar Sinha, the learned APP appears for the State.

(2.) The petitioner is aggrieved of the order dated 11.02.2016 passed in Sadar PS Case No.1016 of 2012 corresponding to G.R No.4989 of 2012 by which his discharge petition has been rejected.

(3.) Mr. Shailendra Jit, the learned counsel for the petitioner states that the petitioner has now deposited the entire loan amount and the opposite party-bank has issued the requisite certificate in favour of the petitioner.