Sita Ram Meena vs Union Of India Through Director ...
2021 Latest Caselaw 4779 Jhar

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IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 W.P.(S) No. 1594 of 2011
Sita Ram Meena                             ..... Petitioner
                            Versus
1. Union of India through Director General, Central Reserve
Police Force, CGO Complex, Lodhi Road, New Delhi-110003
2.The State of Bihar (Now Jharkhand) through Commandant 95
Battalion, CRPF 1, Telco Campus, P.O & P.S.-Telco,
Jamshedpur (Jharkhand)                     ..... Respondents
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. S.K. Upadhyay, Advocate For the Respondents : Mr. Binod Singh, Advocate

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07/ 13.12.2021 Petitioner has prayed for following reliefs:

"That in the instant writ application petitioner prays for quashing the Judgment dated 1.9.10 passed by Learned Court of Sri Brajesh Kumar Gautam, Addl. Sessions Judge, FTC III, Jamshedpur (Annex-7), whereby and whereunder learned court pleased to dismiss Criminal Appeal No.1 of 1992 due to devoid of merit and the impugned order dt.21.12.91 passed by Sri Sikandar Judicial Magistrate, 1st Class cum Assistant Commandant CRPF, 95th Battalion, Jamshedpur is upheld."

2. Preliminary objection has been raised by the respondent that Civil Writ is not maintainable inasmuch as the petitioner has challenged the judgment of Sessions Judge in civil writ proceeding.

3. In reply to the aforesaid submission, Mr. S .K. Upadhyay, learned counsel for the petitioner prays that this case may be converted as criminal writ case.

4. In view of the limited submission, the instant writ application is hereby disposed of by giving liberty to the petitioner to take appropriate steps before appropriate forum

for the prayer made in the instant writ application.

5. It goes without saying that if the petitioner files any application before the appropriate forum, the delay in filing the case will not come on the way as the matter was pending before this Court.

(Deepak Roshan, J.)

Pramanik/