SHIV RATAN SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner is apprehending his arrest in connection with Gumla P.S. Case No. 339/2022 for the offences registered under Sec. 406, 420,379 and 120-B of the Indian Penal Code, pending in the court of learned Chief Judicial Magistrate, Gumla.

(3.) It is alleged that the vehicles which were seized by the Gumla Police were entrusted to one Deepak Kumar Gupta. It appears that the petitioner in connivance with the said Deepak Kumar Gupta, took away those vehicles for his personal use, without the vehicles being released by the court concerned.