Ajeet Kumar Gupta @ Ajit Kumar ... vs The State Of Jharkhand
2021 Latest Caselaw 3287 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Criminal Appeal (S.J.) No.299 of 2021
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1. Ajeet Kumar Gupta @ Ajit Kumar Gupta

2. Akash Kumar Gupta @ Aakash Kumar Gupta @ Aakash Deep ... ... Appellants Versus

1. The State of Jharkhand

2. Kartik Ram ... ... Respondents

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellants : Mr. Ashim Kr. Sahani, Adv. For the State : Mr. Saket Kumar, A.P.P.

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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objections with it and submitted that the audio and video qualities are good.

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03/06.09.2021: It has been submitted by the learned APP that the victim has been informed and in spite of information nobody appears on behalf of the informant.

It has been submitted by the learned counsel for the appellants that there is land dispute between the parties. In fact, out of 38 decimal of land, four decimal of land has been sold by the grand-father of the appellant no.1 to the predecessor of the victim. The appellants have no concern in four decimal of land.

There is a proceeding under Section 144 of the Cr.P.C. also, and as such, making reference to the judgment of the Hon'ble Apex Court reported in (2020) 10 SCC 710 in the case of Hitesh Verma Vs. The State of Uttrakhand & Anr. It has been submitted that the appellant is entitled for protection under Section 438 of the Cr.P.C.

In view of above facts, call for the case diary from the court concerned.

Till further order, the appellant should not be arrested in connection with SC/ST P.S. Case No.04 of 2021.

(Rajesh Kumar, J.)

Amar/-