SHAKILUZZAMAN KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the order dated 27.08.2016 passed by the court of Shri Ravi Raj Sharma, Certificate Officer, Dhanbad in Certificate Case No.93-MVT-15/16 whereby a bailable warrant of arrest has been issued.

(2.) It is the case of the petitioner that he has purchased a vehicle being Registration No.JH-10D-9676 on hire purchase, subsequent thereto, the financier has attached the vehicle for alleged violation of terms and conditions of the hire purchase agreement and thereafter the petitioner is said to have not paid the road tax which resulted into initiation of the certificate proceeding against which this writ petition has been filed.

(3.) Learned counsel for the petitioner has submitted that the certificate proceeding although has been initiated but the petitioner has received no notice which resulted into issuance of bailable warrant of arrest against him which prompted him to file writ petition, invoking under Article 226 of the Constitution of India.