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Judgment
The present writ petition is taken up today through Video           conferencing.
It has been informed to this Court that in view of the resolution as contained in Reference No.1165-1201/2021 dated 18th April, 2021 passed by the
Jharkhand State Bar Council, the learned lawyers of this Court, District Courts, Sub-Divisional Courts, Tribunal and all other Courts in the State of
Jharkhand will refrain themselves from all Court works for next seven days in the wake of rapid/uncontrolled spread of COVID-19 pandemic.
No one appears on behalf of the parties.
A supplementary affidavit dated 2nd April, 2021 has been filed on behalf of the petitioner stating inter alia that during pendency of the writ petition, the
respondent no.3 has issued letter no.6 dated 8th March, 2021 to the Senior Superintendent of Police, Dhanbad regarding service of warrant of arrest
issued to the petitioner in connection with Certificate Case No.04(w-c) of 1999-2000, a copy of which has been annexed as Annexure-7 to the said
supplementary affidavit.
The petitioner has also filed an interlocutory application being I.A. No.2253 of 2021 for staying the warrant of arrest issued to the petitioner in
connection with Certificate Case No.04(w-c) of 1999-2000 by the respondent no.3.
Considering the issue raised by the petitioner in the present writ petition that no certificate proceeding against him is maintainable as he is not the
owner of the offending truck, rather he merely stood as a surety in favour of the owner of the truck in connection with the criminal case being Katras
P.S. Case No.409 of 1992 (G.R. No.3753 of 1992), the proceeding of Certificate Case No.04 (w-c) of 1999-2000 including the warrant of arrest
issued to the petitioner by the respondent no.3 is stayed till further order.
I.A. No. 2253 of 2021 stands disposed of.
Put up this case under the appropriate heading after summer vacation.