JENOOL SHAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Argora P.S. Case No. 148/2023 for the offences registered under Sec. 379 of the Indian Penal Code, pending in the court of Sri Achhat Srivastava, learned J.M.F.C., Ranchi.

(3.) On the intervening night of 1/2/4/2023, Bolero vehicle of the Informant parked outside his house was stolen by unknown thieves.