MITHILESH KUMAR RAY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) PARVIKAR Sanotosh Kumar Ray s/o Late Brij Bihari Ray is present today before this Court and he has filed show cause explaining reasons for swearing the said affidavit in this application. He has submitted that he has no knowledge about this fact. But that it cannot be a ground for sworn the false affidavit before this Court. However, it is the first time, therefore, I do not proceed against him. I warn him for keeping himself fully aware of the matter and only then to file or sworn any affidavit before this High Court. He has tendered unqualified apology and for this he has further submitted that he will be careful in future so that he does not commit same mistake in future.

(2.) HIS presence is exempted and I am not proceeding against him. There is no need for his further appearance before this Court.

(3.) LEARNED counsel for the petitioner is permitted to delete the name of the petitioner No. 2 from the petition.