DHIREN RAWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with Panki P.S. Case No. 01 of 2014, corresponding to G.R. No. 01 of 2014 for the offence under sections 415, 420, 120B of the Indian Penal Code.

(2.) Vide order dated 09.08.2016, case diary was called for.

(3.) When the case is called out, learned A.P.P has submitted that he has received case diary and filed counteraffidavit.