Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Bibhash Chandra Panjiara vs The State Of Jharkhand
2021 Latest Caselaw 3912 Jhar

Citation : 2021 Latest Caselaw 3912 Jhar
Judgement Date : 20 October, 2021

Jharkhand High Court
Bibhash Chandra Panjiara vs The State Of Jharkhand on 20 October, 2021
          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Cr.M.P. No. 637 of 2021

              Bibhash Chandra Panjiara
              @ Vibhash Panjiara                                ..... ...     Petitioner
                                           Versus
              1. The State of Jharkhand.
              2. Ajay Kumar                                   ..... ...       Opposite Parties
                                        --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. Mukesh Kumar, Advocate.

              For the State             :        Mr. P.D. Agrawal, Spl.P.P.
                                        ------
04/ 20.10.2021             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.

Mr. Mukesh Kumar, learned counsel appearing for the petitioner submits that the petitioner has purchased a total land of 3.1 acres through several registered sale deeds from rightful owners, being Subhash Chandra Roy, Sri Shayamal Mitra and others. He submits that Title Suit No. 64 of 2014 has also been filed by the petitioner for specific performance, which is still pending. He further submits that the brother of the petitioner has filed the complaint against the builder and land owners in the year 2015 and thereafter this FIR, being Chas (M) P.S. Case No. 63 of 2017 has been filed by the Director of the company being, Malti Residency Infra Project Pvt. Ltd. Learned counsel also submits that the present case is fully covered by the judgment of the Hon'ble Supreme Court in the case of Md. Ibrahim & Ors. Versus State of Bihar & Anr., reported in (2009) 8 SCC 751.

Let notice be issued upon the O.P. No. 2 under registered cover with A/D as well as by ordinary process, for which, requisites etc. must be filed within two weeks.

Till the next date, there shall be stay of further proceedings, in connection with Chas (M) P.S. Case No. 63 of 2017, pending in the Court of learned Judicial Magistrate, 1st Class, Bokaro.

Post this matter on 18.01.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/-

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter