Jharkhand High Court
Rajiv Ranjan Mishra vs The State Of Jharkhand on 9 April, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 1815 of 2012
Rajiv Ranjan Mishra, S/O of Baidnath Mishra, resident of
Village-Cheter PO-Gumla, P.S.-Gumla, District-Gumla,
Jharkhand ... ... Petitioner
Versus
1. The State of Jharkhand
2. Shri Punai Oraon S/O Not known to the petitioner at Present,
The Deputy Development Commissioner, Gumla at Gumla Po.
Gumla P.S. Gumla District Gumla ... Opposite Parties
With
Cr. M.P. No. 1840 of 2012
Krishna Nandan Giri, Son of Late Brinda Giri, resident of
village- Bataspur PO&PS Bodhgya District Gaya Bihar
... ... Petitioner
Versus
1. The State of Jharkhand
2. Shri Punai Oraon S/O Not known to the petitioner at Present,
The Deputy Development officer Gumla at Gumla Po. Gumla
P.S. Gumla District Gumla ... ... Opposite Parties
With
Cr. M.P. No. 33 of 2012
Ramyatan Sahu, Son of Shri Ropna Sahu, resident of Bazar
Tand Sisai PO&PS Sisai District Gumla Jharkhand
... ... Petitioner
Versus
1. The State of Jharkhand
2. Shri Punai Oraon S/O Not known to the petitioner at Present,
The Deputy Development officer Gumla at Gumla Po. Gumla
P.S. Gumla District Gumla ... ... Opposite Parties
With
Cr. M.P. No. 1902 of 2013
Chandralekha Devi, S/O Shri Manu Gope, resident of - Shastri
Nagar Gumla, PO+P.S. -Gumla, District - Gumla Jharkhand
... ... Petitioner
Versus
1. The State of Jharkhand
2. The Deputy Development commissioner Gumla at Gumla Po.
Gumla P.S. Gumla District Gumla ... Opposite Parties
With
Cr. M.P. No. 1846 of 2012
2
Sanjay Kumar, S/o Shri Tarkeshwar Prasad, resident of - Milan
Chowk Chhatar Bagicha, PO_P.S._LohardAga, District -
Lohardaga Jharkhand ... ... Petitioner
Versus
1. The State of Jharkhand
2. Shri Punai Oraon S/O Not known to the petitioner at Present,
The Deputy Development officer Gumla at Gumla Po. Gumla
P.S. Gumla District Gumla ... ... Opposite Parties
With
Cr. M.P. No. 853 of 2014
Vidya Mishra, Wife of Tarkeshwar Pandey, resident of Village -
Soso More Lohardaga Road Gumla, P.S. -Gumla, PO- Gumla
District - Gumla Jharkhand. ... ... Petitioner
Versus
1. The State of Jharkhand
2. Shri Punai Oraon S/O Not Known to the petitioner at Present
the District Development officer Gumla having office at Town
Hall Gumla Po. Gumla P.S. Gumla District Gumla
... ... Opposite Parties
---
CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
---
Through Video Conferencing
07/09.04.2021
1. Heard Mr. Kripa Shankar Nanda, learned counsel
appearing on behalf of the petitioners.
2. Heard Mrs. Nehala Sharmin, learned counsel appearing
on behalf of opposite party-State in Cr. M.P. Nos. 1840/2012,
1902/2013 and 1846/2012.
3. Heard Mr. Satish Prasad, learned counsel appearing on
behalf of opposite party-State in Cr. M.P. No. 853/2014.
4. Heard Mr. Vijay Kumar Sinha, learned counsel appearing
on behalf of opposite party-State in Cr. M.P. No. 33/2012.
5. All these petitions have been filed for the following
reliefs: -
"That in the instant application is being filed on behalf
of the petitioner above named for quashing of First
Information Report registered as Gumla Ps Case No
337/11 corresponding to GR No 1110/11 registered for
the offence under Section 467, 468, 471, 420, 406, 409
and 120B of the Indian Penal Code as well as entire
criminal proceeding as against the petitioner in
connection with present case as same is in violations of
provisions of Cr.Pc which is presently pending in the
court of CJM Gumla awaiting final form."
Arguments of the petitioners
6. Learned counsel for the petitioners has argued these cases
together as they arise out of Gumla P.S. Case No. 337/2011
dated 12.12.2011 registered under Sections 467, 468, 471, 420,
406, 409 and 120-B of the Indian Penal Code and in all these
cases, the respective petitioners have filed petition for quashing
of the First Information Report in view of the fact that on
identical facts and arising out of agreements entered into
between the respective petitioners and the Government various
cases have been registered earlier. The learned counsel submits
that the point involved in these cases is squarely covered by the
judgment passed by this Court in the case of co-accused in W.P.
(Cr.) No. 32 of 2012 disposed of vide order dated 07.05.2019
arising of same Gumla P.S. Case No. 337/2011.
7. The learned counsel submits that in the present FIR, the
allegations were leveled in connection with different
agreements executed by the various persons including the
petitioners and in connection with each of the present
petitioners, different First Information Reports were registered
earlier arising out of the corresponding agreements which are
involved in this case as well, which is a consolidated FIR. The
learned counsel has further submitted that in all the earlier
cases which were registered against the present petitioners
different charge-sheets have been submitted in respective
earlier cases and trial is pending. The learned counsel has
submitted that in all these cases, the respective petitioners have
annexed the present F.I.R. at Annexure-1 and have also
annexed the corresponding agreements/work orders which
were issued to the respective petitioners. The copy of the earlier
FIR/ charge-sheet is also on record which relate to the
respective previous correspondent cases.
8. He submits that W.P. (Cr.) No. 32/2012 was filed by one
Anupama Kumari who was the Secretary of an NGO, namely,
Navneet Jagriti Manch, Gumla which was awarded the work
for plantation of Jetropha plant over 97 acres of land in different
villages of Gumla district. She was accused in Gumla P.S. Case
No. 337/2011 alleging that bills and vouchers submitted by her
were forged. In connection with the same agreement, earlier
Gumla P.S. Case No. 148/2008 was registered against her for
misappropriation and defalcation of Government money by
submitting forged and fabricated papers. The learned counsel
has submitted that this Court while disposing of the writ
petition being W.P. (Cr.) No. 32 of 2012 found that the
allegations made in the present F.I.R. against Anupma Kumari
was registered for the same facts and for the same cause of
action and accordingly, it was made clear that if any charge-
sheet is filed in Gumla P.S. Case No. 337 of 2011, the same shall
be treated as supplementary charge-sheet to the charge-sheet
submitted in the earlier Gumla P.S. Case No. 148 of 2008 and it
was also directed that the proceedings in Gumla P.S. Case No.
337 of 2011 as against the said petitioner to be kept in abeyance.
This Court while disposing of the said writ petition had also
directed that if the petitioner of the said case was facing trial in
earlier case i.e. Gumla P.S. Case No. 148 of 2008, the
investigation conducted in Gumla P.S. Case No. 337 of 2011 was
also be treated as part of the investigation conducted in the
earlier case and it was directed that the petitioner shall face the
trial in the earlier case in which the charge-sheet was already
submitted against her.
9. The learned counsel has emphatically submitted that the
present cases are squarely covered by W.P. (Cr.) No. 32/2012.
In all the present cases earlier F.I.Rs. were registered in
connection with violation of the agreement/misappropriation
of the fund and other related offence and the present F.I.R. has
been lodged with a few further allegations though based on the
same cause of action. He submits that in view of the judgment
passed by Hon'ble Court in the case of T.T. Anthony vs. State of
Kerala reported in (2001) 6 SCC 181 which has been relied upon
by this Court while disposing of W.P. (Cr.) No. 32 of 2012,
similar order as that of W.P. (Cr.) No. 32/2012 may be passed in
the present cases also.
10. The learned counsel submits that so far as the
investigation against these petitioners in the present FIR is
concerned, the investigation has already been completed.
Arguments of the opposite party-state
11. The learned counsels appearing on behalf of opposite
party-State in all these cases, on the other hand, have submitted
that on account of interim relief granted by this Court, the
investigation has not proceeded and accordingly not completed
in the present cases. The learned counsels have also submitted
that since the investigation in the present cases is also required
to be taken to a logical end and supplementary charge-sheet, if
any, is required to be filed in the corresponding pending cases
in connection with the respective petitioners, the interim order
may also be vacated and the petitioner may be directed to co-
operate with the further investigation of the case such that
appropriate steps be taken at the earliest. They have also
submitted that the petitioner may be directed to furnish their
mobile numbers and a self-attested photocopy of the Aadhar
Card before the learned court below such that the investigation
of the allegations which have been leveled in Gumla P.S. Case
No. 337 of 2011 is taken to a logical end and expeditious trial is
ensured.
12. The learned counsels have also submitted that warrant of
arrest/summons were also issued against some of the present
petitioners, but in view of interim orders of no coercive steps
granted by this Court, no further steps could be taken.
However, during the course of argument, it is not in dispute
that the judgments passed by this Court in W.P. (Cr.) No. 32 of
2012 dated 07.05.2019 in connection with the co-accused,
namely, Anupama Kumari has attained finality and the learned
counsels appearing on behalf of opposite party-State have not
been able to show any distinguishing feature, so far as the
present cases are concerned.
Findings of this Court
13. After hearing the learned counsels for the parties, the
case-wise details are as under.
Cr. M.P. No. 1815 of 2012
The allegation against the petitioner is that being the Secretary
of NGO, namely, MITRA, he received a sum of Rs. 47,47,974/-
for plantation of Jetropha against the estimated amount of Rs.
50,56,000/- and submitted 57 bill vouchers and photocopy of
148 muster Rolls for an amount of Rs. 23,89,469/-, but, upon
physical verification, it was reported that the plantation was
done only on 34 acres of land, although he was supposed to do
the plantation in the area of about 500 acres of land. The
plantation was to be done as per agreement with D.R.D.A.,
Gumla.
It is the specific case of the petitioner that for the self-same
cause of action, a criminal case was already lodged being
Ghaghra P.S. Case No. 46/2008 corresponding to G.R. No.
541/2008 and the case is sub-judice and is pending for trial. The
final form in connection with Gumla/Ghaghra P.S. Case No.
46/2008 corresponding to G.R. No. 541/2008 has been annexed
showing that the charge-sheet was submitted vide charge-sheet
No. 135/2010 under Section 420, 406 and 34 of the Indian Penal
Code.
From perusal of the counter-affidavit, the allegation is
reiterated that the petitioner being the Secretary of NGO,
namely, MITRA received a sum of Rs. 47,47,974/- against
estimated amount of Rs. 50,56,000/- for plantation of Jetropha
in 500 acres of Ghaghra and Sisai Block, but work was done
only in 34 acres of land.
An affidavit has been filed by the State in Cr. M.P. No.
1840/2012, wherein it has been stated that so far as the status of
the case is concerned, there are interim orders in all the three
cases i.e., Cr. M.P. Nos. 1815/2012, 2644/2012 and 1840/2012 as
no coercive steps shall be taken against the petitioners in
Gumla P.S. Case No. 337/2011 pending in the court of learned
Chief Judicial Magistrate, Gumla, so there is no further
investigation in these cases.
Cr. M.P. No. 1840/2012
The present case has been registered against the petitioner who
is said to be the President of NGO, namely, Gramin
Punarnirman Sahakrita Sansthan, alleging that he received a
sum of Rs. 29,35,835/- for plantation of Jetropha against the
estimated amount of Rs. 52,58,240/- and further Rs. 17,15,954/-
for plantation of mixed fruit from the office of the opposite
party No.-2 out of estimated amount of Rs. 23,35,900/- and
submitted 66 bill vouchers and photocopy of 282 muster Rolls
for amount of Rs. 38,65,147/-, but, upon physical verification, it
was reported that the plantation was done only on 50 acres of
land, although it was supposed to be in area of about 126 acres.
On 06.07.2008, one F.I.R. being Kamdara P.S. Case No. 36/2008
was registered on the allegation that the organization of the
petitioner has submitted false report, bills and vouchers and
after investigation, the charge-sheet was already submitted in
the said case. The final form has been annexed and the charge-
sheet has been submitted vide charge-sheet No. 40/2010 dated
30.11.2010 in Gumla/Kamdara P.S. Case No. 36/2008
corresponding to G.R. No. 584/2008 under Sections 420, 467,
468 and 471 of the Indian Penal Code.
It is the specific case of the petitioner that for the self-same
cause of action, earlier Gumla/Kamdara P.S. Case No. 36/2008
corresponding to G.R. No. 584/2008 was filed in which trial is
in progress.
A counter-affidavit has been filed in the present case which
indicates that on account of interim order of no coercive steps,
no further investigation was carried out in the present case and
as per Annexure-A/1, warrant has been issued against the
petitioner on 16.06.2012 by the learned court below, but due to
interim order passed by this Court, the operation of the warrant
was kept in abeyance till further orders vide order dated
10.10.2012 and therefore ultimately, the investigation in the case
could not be completed.
An affidavit has been filed by the state in Cr. M.P. No.
1840/2012, wherein it has been stated that so far as the status of
the case is concerned, there are interim order in all the three
cases i.e., Cr. M.P. Nos. 1815/2012, 2644/2012 and 1840/2012 as
no coercive steps shall be taken against the petitioners in
Gumla P.S. Case No. 337/2011 pending in the court of learned
Chief Judicial Magistrate, Gumla, so there is no further
investigation in these cases.
Cr. M.P. No. 33 of 2012
The allegation against the petitioner is that the petitioner being
the Secretary of NGO, namely, Gramin Punarnirman Sahakrita
Sansthan received a sum of Rs. 29,35,835/- for plantation of
Jetropha against the estimated amount of Rs. 52,58,240/- and
further Rs. 17,15,954/- for plantation of mixed fruit from the
office of the opposite party No.-2 out of estimated amount of
Rs. 23,35,900/- and submitted 66 bill vouchers and photocopy
of 282 muster Rolls for amount of Rs. 38,65,147/-, but, upon
physical verification, it was reported that the plantation was
done only on 50 acres of land, although it was supposed to be
done in an area of about 126 acres.
Earlier on 06.07.2008, one FIR being Kamdara P.S. Case No.
36/2008 was registered against the petitioner on the allegation
that the organization has submitted false report, bills and
vouchers. The police entered into the investigation and
submitted charge-sheet against the petitioner which is on
record.
Upon perusal of the charge-sheet, it appears that the same is
numbered as Gumla/Kamdara P.S. Case No. 36/2008
corresponding to G.R. No. 584/2008 and the charge-sheet has
been submitted vide charge-sheet No. 40/2010 dated 30.11.2010
under Sections 420, 467, 468 and 471 of the Indian Penal Code.
It is the specific case of the petitioner that for the self-same
cause of action, earlier Gumla/Kamdara P.S. Case No. 36/2008
corresponding to G.R. No. 584/2008 was filed in which trial is
in progress.
A counter-affidavit has been filed in the present case, wherein it
has been mentioned that upon physical verification, the
petitioner-NGO has done plantation of work of Mango tree in
70 acres of land against sanctioned area of 133.48 acres and only
139 plants were found against 25762 plants. It also mentions
that the enquiry report regarding Jetropha plant by the
petitioner indicates that the work has been done over 115.92
acres out of sanctioned area of 520 acres and found only 31487
Jetropha plants out of total of 3,46,320 plants.
Cr. M.P. No. 1902/2013
The allegation against the petitioner is that the petitioner, being
the Secretary of NGO, namely, ADISHAKTI MAHILA
KALYAN SAMITI GUMLA, received a sum of Rs. 27,53,628/-
for plantation of Jetropha against the estimated amount of Rs.
47,06,327/- and submitted 30 bill vouchers and photocopy of 82
muster Rolls for amount of Rs. 18,88,936/- and further received
a sum of Rs. 8,80,776/- for plantation of mango tree within an
area of 69.10 acres against the total estimated amount of Rs.
12,09,250/- and submitted 49 muster Rolls and 22 bills and
vouchers, but, upon physical verification, it was reported that
the plantation was done only on 127.45 acres of land (Jetropha)
and 41.85 acres of land (Mango), although it was supposed to
be done within an area of about 465.42+69.10 acres.
It is stated that for the alleged defalcation of the amount paid,
two different cases in two different police stations were
registered. They are Sisai P.S. Case No. 90/2008 for offence
under Sections 409, 467, 420, 468, 471 and 34 of the Indian Penal
Code in connection with Jetropha plantation and Gumla P.S.
Case No. 149/2008 under Sections 409, 467, 420, 468, 471 and 34
of the Indian Penal Code in connection with Mango tree
plantation. It is further stated that after completion of the
investigation in earlier two cases, charge-sheets have been
submitted in both the cases which are on record.
It is the specific case of the petitioner that for the self-same
cause of action, two criminal cases were lodged earlier; one for
Jetropha plantation and another for Mango tree plantation
being Sisai P.S. Case No. 90/2008 corresponding to G.R. No.
539/2008 and Gumla P.S. Case No. 149/2008 corresponding to
G.R. No. 543/2008 respectively, in which, charge-sheets have
been submitted and the trial is in progress.
Upon perusal of the charge-sheet filed in the aforesaid two
cases, it appears that in Gumla/Sisai P.S. Case No. 90/2008,
charge-sheet has been submitted vide charge-sheet No. 24/2011
dated 24.03.2011 corresponding to G.R. No. 539/2008 under
Sections 406, 420, 467, 468, 471 and 34 of the Indian Penal Code
and Gumla P.S. Case No. 149/2008 corresponding to G.R. No.
543/2008, charge-sheet has been submitted vide charge-sheet
No. 69/2010 on 31.03.2010 under Sections 467, 468, 471, 406, 420
and 34 of the Indian Penal Code.
No separate counter-affidavit, as such, has been filed in the
present case in spite of order dated 26.09.2013.
Cr. M.P. No. 1846/2012
The allegation against the petitioner is that the petitioner is
being Secretary of NGO, namely, Plus Foundation received a
sum of Rs. 45,86,143/- for plantation of Jetropha against the
estimated amount of Rs. 81,87,469/- and submitted 77 bill
vouchers and photocopy of 92 muster Rolls for amount of Rs.
26,68,011/- and further received a sum of Rs. 16,84,578/- for
plantation of Mango tree within an area of 142.74 acres against
the total estimated amount of Rs. 24,97,950/- and submitted 55
muster Rolls and 14 bills and vouchers. However, upon
physical verification, it was reported that the plantation was
done only on 193.60 acres of land, although he was supposed to
do within the area of about 809.68 acres.
It has been stated that earlier one FIR was instituted against the
organization being Sisai P.S. Case No. 93/2008 for offence
under Sections 409, 467, 420, 468, 471 and 34 of the Indian Penal
Code and another FIR was registered being Sisai (Bharno) P.S.
Case No. 94/2008 for offence under Sections 409, 467, 420, 468,
471 and 34 of the Indian Penal Code and in both the cases
charge-sheets have been submitted.
It is the specific case of the petitioner that for the self-same
occurrence, two criminal cases have been registered; one is Sisai
P.S. Case No. 93/2008 corresponding to G.R. No. 551/2008 and
another is Sisai (Bharno) P.S. Case No. 94/2008 corresponding
to G.R. No. 552/2008 and the trial is pending before the learned
court below.
A supplementary-affidavit has been filed on behalf of the
petitioner annexing therewith the charge-sheets in the aforesaid
previous two cases. The Charge-sheet was filed in Gumla/Sisai
P.S. Case No. 93/2008 corresponding to G.R. No. 551/2008 vide
charge-sheet No. 45/2010 dated 31.05.2010 under Sections 420,
409, 467, 468, 471 and 34 of the Indian Penal Code and also in
Sisai (Bharno) P.S. Case No. 94/2008 corresponding to G.R. No.
552/2008 vide charge-sheet No. 12/2010 dated 31.03.2010
under Sections 420, 409, 467, 468, 471 and 34 of the Indian Penal
Code.
No counter-affidavit, as such, has been filed in the instant case
in spite of order dated 10.10.2012.
Cr. M.P. No. 853 of 2014
The allegation against the petitioner is that the petitioner being
the Secretary of NGO, namely, Gyanshsri received a sum of Rs.
1,66,66,800/- from the office of opposite party No.-2 out of
estimated amount of Rs. 303,33,600/- and submitted 33 bill
vouchers and photocopy of 144 muster Rolls for amount of Rs.
16,82,308/-, but, upon physical verification, it was reported that
the plantation was done only on 50 acres of land, although it
was supposed to be done in the area of 300 acres.
It is the specific case of the petitioner that earlier one FIR being
Raidih P.S. Case No. 45/2008 dated 22.06.2008 was filed against
the petitioner on the allegation that the organization has
submitted false report, bills and vouchers. The police entered
into the investigation and submitted charge-sheet. The charge-
sheet has been annexed with the present petition.
It is apparent that the charge-sheet has been filed in
Gumla/Raidih P.S. Case No. 45/2008 vide charge-sheet No.
75/2010 dated 31.10.2010 corresponding to G.R. No. 538/2008
under Section 467, 468, 471, 406, 420 and 34 of the Indian Penal
Code.
It is the specific case of the petitioner that the respondents
cannot be allowed to continue with the present case as they
have already filed criminal case being Raidih P.S. Case No.
45/2008 for the same cause of action, in which, charge-sheet has
already been submitted and trial is going on.
A counter-affidavit has been filed in the present case. From
perusal of the records of the this, it appears that this case was
earlier filed as a writ petition being W.P. (Cr.) No. 412/2011
and vide order dated 23.12.2011, an interim order was passed in
favour of the petitioner of no coercive steps in connection with
Gumla P.S. Case No. 337/2011 corresponding to G.R. No.
1110/2011 and the interim order was continued vide order
dated 13.01.2012. Subsequently, vide order dated 22.03.2014,
the counsel for the petitioner was permitted to convert the writ
petition into criminal miscellaneous petition and consequently
W.P. (Cr.) No. 412/2011 was converted into Cr. M.P. No.
853/2014. From perusal of the status report received from the
learned court below, it appears that trial in Raidih P.S. Case No.
45/2008 corresponding to G.R. No. 531/2008 is in progress.
14. Having heard the learned counsel for the petitioners and
on perusal of the corresponding First Information
Reports/charge sheet registered earlier in each of the cases as
mentioned above, it is apparent that the allegations against the
respective petitioners were levelled with respect to the same
facts and in connection with the same cause of action as
narrated in Gumla P.S. Case No. 337/2011. The case of the
petitioners is squarely covered by the judgement passed by a
Co-ordinate Bench of this Court in the case being W.P. (Cr.) No.
32 of 2012 which has been heavily relied upon by the learned
counsel appearing on behalf of the petitioners. In W.P. (Cr.) No.
32 of 2012, this Court has held that in view of the ratio laid
down in the case of T. T. Anthony vs. State of
Kerala(Supra),para 19 to 21 as quoted in the said judgement,
the 2nd F.I.R lodged, for the same cause of action, is not tenable
in law. The operative portion of the order passed in W.P. (Cr.)
32 of 2012 is quoted as under: -
"Learned counsel for the petitioner has also submitted that
the investigation in the present case has not been completed
as yet. Accordingly it is made clear that if the charge-sheet is
filed in the instant case that shall be treated as supplementary
charge-sheet to the charge-sheet submitted in the case of
Gumla P.S. Case No. 148 of 2008. That Gumla P.S. Case No.
337 of 2011 which was instituted later on is not in
accordance with law, therefore, the proceeding in Gumla P.S.
Case no. 337 of 2011 shall be kept in abeyance. If the
petitioner is facing trial in the earlier case, i.e., Gumla P.S.
Case No. 148 of 2008, the investigation conducted in the
instant case shall also be treated as part of the investigation
conducted in the earlier case. Thus, the petitioner shall face
the trial in the case in which the charge-sheet has been
submitted."
It is not disputed by the learned counsel for the State that the
instant FIR has been registered for the same cause of action. It
has also not been disputed by the learned counsel for the State
that the present cases are covered by the ratio of the judgement
passed in W.P. (Cr.) No. 32 of 2012, which has attained finality.
It is also not in dispute that the respective petitioners are facing
trial in the earlier respective cases. Learned counsels for the
State have also submitted that the investigation in the present
cases have not been completed as yet in view of interim orders
passed by this Court.
15. In view of the ratio of the judgement passed in W.P. (Cr.)
32 of 2012, the proceeding in present FIR being Gumla P.S. Case
No. 337 of 2011 shall be kept in abeyance with respect to each of
the petitioners. As the petitioners are facing trial in the
respective earlier cases, the investigation in Gumla P.S. Case
No. 337 of 2011 shall also be treated as part of the investigation
conducted in the corresponding earlier cases by filing
supplementary- charge sheet.
16. The petitioners are directed to fully co-operate with the
investigation of the present case and in order to ensure full
cooperation of the petitioners they are directed to furnish their
Mobile Numbers as well as a self-attested photocopy of Aadhar
Card before the learned court below in connection with Gumla
P.S. Case No. 337 of 2011 said to be pending in the court of
learned Chief Judicial Magistrate, Gumla awaiting final form.
The petitioners are also directed to produce a copy of this order
before the corresponding cases in which they are facing trial.
The opposite party -state is directed to complete the
investigation of the case at the earliest.
17. Interim orders stand vacated. It is important to note that
Cr. M.P. No. 853/2014 was earlier filed as a writ petition being
W.P. (Cr.) No. 412/2011 and vide order dated 23.12.2011, an
interim order was passed in favour of the petitioner of no
coercive steps and subsequently, vide order dated 22.03.2014,
W.P. (Cr.) No. 412/2011 was converted into Cr. M.P. No.
853/2014. Thus, the interim order passed earlier in W.P. (Cr.)
No. 412/2011 is also vacated.
18. With the aforesaid direction, these petitions are disposed
off.
19. Pending interlocutory applications, if any, are closed.
20. Let a copy of this order be communicated through
'FAX/e-mail' to the learned court below.
(Anubha Rawat Choudhary, J.)
Mukul/
