VINAY KUMAR PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has been made an accused in connection with Barkagaon P.S. Case No. 79 of 2024, registered for the offence under Sec. 379 of the Indian Penal Code, pending in the court of learned J.M.F.C., Hazaribag.

(3.) As per FIR, there is allegation of stealing the Hywa vehicle of the informant by the petitioner.