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Umesh Agarwal vs The State Of Jharkhand
2021 Latest Caselaw 3411 Jhar

Citation : 2021 Latest Caselaw 3411 Jhar
Judgement Date : 14 September, 2021

Jharkhand High Court
Umesh Agarwal vs The State Of Jharkhand on 14 September, 2021
                   IN THE HIGH COURT OF JHARKHAND, RANCHI
                               W.P.(Cr.) No. 20 of 2017
                                           ----

Umesh Agarwal, s/o Prem Kumar Agarwal, resident of Shyam Kunj, Adarsh Vihar, Dhansar, PO and PS Dhansar, District Dhanbad ..... Petitioner

-- Versus --

1.The State of Jharkhand

2.Pawan Kumar Agarwal, s/o Hari Kishan Agarwal, resident of Hetli Bandh, Jharia, PO and PS Jharia, District Dhanbad

3.Sudama Paswan, s/o Shri Rajendra Paswan, residing at Borragarh, Near Shiv Mandir, Jharia, PO and PS Jharia (Borragarh OP) Dist.Dhanbad, Jharkhand]

4.Sheela Devi, D/o Rajendra Paswan, residing at Borragarh, Near Shiv Mandir, Jharia, PS Jharia (Borragarh OP), PO Jharia, District Dhanbad, Jharkhand. ...... Respondents With Cr.M.P. No. 2284 of 2018

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Umesh Agarwal, aged about 36 years, s/o Prem Kumar Agarwal, resident of Shyam Kunj, Adarsh Vihar, Dhansar, PO and PS Dhansar, District Dhanbad ..... Petitioner

-- Versus --

The State of Jharkhand and Anr. ...... Opposite Parties

----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---

For the Petitioners :- Mr. Indrajit Sinha, Advocate For the Opp. Party :- Mr. Manoj Kumar, Advocate

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5/14.09.2021 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.

W.P.(Cr.) No.20/2017 is being detached from Cr.M.P.No. 2284/2018.

The prayer made in W.P.(Cr.) No.20/2017 is for institution of First Information Report against the respondent nos.2, 3 and 4.

It is well settled that there is remedy to the petitioner under the Code of Criminal Procedure which has been held in several judgments of Hon'ble Supreme Court as well as of this Court and in view of that, Mr. Indrajit Sinha, the learned counsel appearing for the petitioner seeks permission for withdrawal of this petition with liberty to avail the remedy available under the Cr.P.C.

The instant petition stands disposed of with aforesaid liberty.

( Sanjay Kumar Dwivedi, J) SI/

 
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