Birendra Kumar Singh @ Virendra ... vs The State Of Jharkhand And Another
2022 Latest Caselaw 3352 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 1900 of 2022

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1.Birendra Kumar Singh @ Virendra Kumar Singh

2.Binod Kumar Singh

3.Dhananjay Kumar Singh @ Dhananjay Singh

4.Madan Mohan Prasad ..... Petitioners

-- Versus --

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

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. A.K. Sahani, Advocate For the State :- Mrs. Nehala Sharmin, Advocate

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4/23.08.2022 The learned counsel appearing for the petitioners submits

that the case is arising out of land dispute and unnecessarily the SC/ST

Act has been added in the F.I.R whereas no ingredient is made out. He

submits that the case of the petitioner is covered under the judgment

rendered in the case of Hitesh Verma v. State of Uttarakhand, (2020) 10 SCC

710.

Let notice be issued upon the O.P.No.2 by registered post

with A/d as well as under ordinary process for which requisites etc. must

be filed within two weeks.

In the meantime, no coercive steps shall be taken against

the petitioners in connection with SC/ST Case No.07/2018, corresponding

to G.R. No.415 of 2007, pending in the court of learned Additional

Sessions Judge-I, Chatra, till the next date.

Let it appear on 10.11.2022.

( Sanjay Kumar Dwivedi, J.)

SI/