PIUSH KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ajit Kumar, learned senior counsel appearing on behalf of the petitioner along with Mr. Nipun Bakshi, Advocate.

(2.) Heard Mr. Veer Vijay Pradhan, learned A.P.P. appearing on behalf of the opposite party/State.

(3.) From the order dated 26.07.2011 passed by this Court, it appears that further proceeding before the learned court below was stayed till submission of police report under Section 173 of the Cr. P.C. as against the petitioner. The status report as received from the learned court below indicates that after passing of the order dated 26.07.2011, on 16.09.2011 supplementary charge sheet was submitted as against Gopinath Saha and the present petitioner (Piush Kumar Gupta). It has also been reported that the learned predecessor of the learned court below found sufficient material and prima-facie case against Gopinath Saha and Piush Kumar Gupta and fixed the record on 20.12.2011 for appearance.