Manjula Devi vs The State Of Jharkhand
2021 Latest Caselaw 862 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. M.P. No. 1155 of 2015
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         Manjula Devi                                  ...  Petitioner
                                         -versus-
         1. The State of Jharkhand
         2. Sumitra Devi                               ...  Opposite Parties
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN THROUGH VIDEO CONFERENCING

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For the Petitioner : Mr. A.K. Sahani, Advocate For the State : Mr. Azeemuddin, A.P.P.

                    For the O.P. No.2 :     None
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11/ 22.02.2021      Counsel for the petitioner submits that there is no allegation

against the petitioner in the entire First Information Report. He further submits that she is purchaser of land. If at all someone has been cheated, it is the petitioner, who is supposed to have been cheated by the sellers as there is an allegation that by impersonation, land of some other persons have been sold to this petitioner. Counsel for the petitioner refers to and relies on the judgment of the Hon'ble Supreme Court in the case of Md. Ibrahim & Others versus State of Bihar & Another reported in (2009) 8 SCC 751.

Considering the submissions of the counsel for the petitioner, I feel that this criminal miscellaneous petition needs a detailed hearing.

ADMIT.

It has been informed that the opposite party No.2 is dead. Hence, no fresh notice need be issued to the opposite party No.2.

Till final disposal of this criminal miscellaneous petition, no coercive steps shall be taken as against the petitioner, abovenamed, in connection with Namkum Police Station Case No.92 of 2014, pending in the Court of learned Judicial Magistrate, Ranchi.

(Ananda Sen, J.) Kumar/Cp-03