ANSHUL GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This matter was mentioned at 10.30 A.M. requesting for urgent listing of the matter, as it was pointed out that without following the due process of law, the petitioner has been arrested by the Jharkhand Police from Bareilly town of the State of Uttar Pradesh, that is how, the matter was directed to be notified and it was fixed to be taken up at 03.30 P.M.

(2.) This writ petition is filed under Article 226 of the Constitution of India and prayer is made in the main writ petition is for quashing of the entire criminal proceeding arising out of Sakchi P.S. Case No. 152 of 2021, pending in the court of learned Chief Judicial Magistrate, Jamshedpur.

(3.) I.A. No. 7174 of 2024 has been filed for amendment in the writ petition and the prayer is made to allow the petitioner to challenge the order dtd. 12/6/2024, whereby the Non-Bailable Warrant of Arrest has been issued against the petitioner. In the said I.A., further prayer is made for a direction upon the concerned authority to forthwith release the petitioner.