SUDHIR KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for petitioner and for State.

(2.) The petitioner is apprehending his arrest in connection with Bashisth Nagar (Bashistanager) P.S. Case No.12 of 2025, for offence registered under Sec. 274, 275 and 3(5) of BNS, 2023, Sec. 47 (a) of the Excise Act, pending in court of learned Chief Judicial Magistrate, Chatra.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the case and the name of the petitioner has been taken by apprehended co-accused namely, Manish Kumar who is said to be driver and the allegations are made that foreign liquor was being carried. She also submits that the petitioner has not received any notice under Sec. 35(3), BNSS, 2023.