Manoj Kaushik vs State Of Jharkhand
2021 Latest Caselaw 2968 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
                                ----

Cr.M.P. No. 1770 of 2018

----

Manoj Kaushik, aged about 40 years, s/o Sri Radhe Shyam Sharma, r/o Kaushi Niwas, Deen Bandhu Lane, Upper Bazar, P.S.Kotwali, PO-GPO, District-Ranchi, Jharkhand ..... Petitioner

-- Versus --

1.State of Jharkhand

2.Ajay Kumar Singh, s/o late Jagdish Singh, resident of College Road, Bundu, PO and PS Bundu, District Ranchi, Jamshedpur ...... Opposite Parties

----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---

For the Petitioner :- Mr. Shyam Narsaria, Advocate For the State :- Mr. Praveen Kumar Appu, APP

----

4/17.08.2021 This petition has been heard through Video Conferencing in

view of the guidelines of the High Court taking into account the situation

arising due to COVID-19 pandemic.

In view of the Full Bench judgment of this Court in

Cr.Appeal(SJ) No.1281 of 2016 along with analogous cases, this Cr.M.P is

not maintainable.

Accordingly, the instant petition is dismissed as not

maintainable in the light of Full Bench judgment of this Court in

Cr.Appeal(SJ) No.1281 of 2016 along with analogous cases.

Consequently, any I.A pending is also stands dismissed.

The petitioner is, however, at liberty to avail other remedy

in law, if available, and subject to limitation, in which case the time spent

in pursuing this petition shall be accounted for while counting the period

of limitation, if any.

( Sanjay Kumar Dwivedi, J) SI/