Lal Dhananjay Nath Shahdeo vs The State Of Jharkhand
2022 Latest Caselaw 3337 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        W.P.(C) No. 2125 of 2022
                Lal Dhananjay Nath Shahdeo                                          ..... Petitioner
                                                     Versus
                1. The State of Jharkhand
                2. The Deputy Commissioner, Latehar
                3. The Superintendent of Police, Latehar
                4. The Sub-Divisional Officer, Latehar
                5. The Circle Officer, Chandwa, Latehar
                6. The Officer-in-Charge, Chandwa Police Station, Latehar
                7. Ram Kishun Oraon
                8. Balkishun Oraon                                                  ..... Respondents
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CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

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                For the Petitioner:     Mr. Indrajit Sinha
                For the State:          Ms. Surabhi, A.C to A.A.G-II
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04/23.08.2022          The present writ petition has been filed for issuance of direction upon the

respondent No.2 to grant police protection to the petitioner as he has serious threat of

life, liberty and property, particularly in pursuance of judgment and decree dated

28.08.2017 & 29.08.2017 respectively passed by the Court of the Munsif, Latehar in

Title Suit No. 03/2011.

Learned counsel for the petitioner, in course of argument, submits that the

petitioner has already represented the respondent No.2 in this regard, however, no

decision has yet been taken on the same which has compelled him to prefer the

present writ petition.

Having heard learned counsel for the parties and keeping in view the nature of

the prayer made in the present writ petition, without entering into the merit of the

case, the petitioner is given liberty to prefer a fresh representation on the present issue

before the respondent No.2. On receipt of such representation, the respondent No.2,

after providing an opportunity of hearing to the petitioner and on making an enquiry in

this regard, if so required, shall take an appropriate informed decision within four

weeks from the date of filing of the said representation.

The present writ petition is accordingly disposed of with the aforesaid liberty

and direction.

   Satish/-                                                                  (RAJESH SHANKAR, J)