Akhtar Ali @ Akhtar Hussain vs The State Of Jharkhand
2022 Latest Caselaw 4834 Jhar

         IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr.M.P. No. 3790 of 2022
      1. Akhtar Ali @ Akhtar Hussain
      2. Maroon Bibi @
         Mairun Bibi @ Maroon Biwi
      3. Alauddin Miyan @
         Allaudin Miya @ Allauding Miyan
      4. Jalaludin Miya @ Jalaluddin Ansari
         @ Jalauddin Miyan @ Jallaludding Miyan ..... ... Petitioners
                                   Versus
      1. The State of Jharkhand.
      2. Rajaulllah Miya                              ..... ...     Opposite Party
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Nilesh Kumar, Advocate. For the State : Mr. Prabhu Dayal Agrawal, Spl.P.P.

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04/ 01.12.2022 Learned counsel appearing for the petitioners submits that the entire allegation is with regard to share of land and it has been alleged that the petitioners have sold the land more than of their share. He submits that the petitioners have been falsely implicated in this case. He further submits that the present case is fully covered in the light of the judgment of the Hon'ble Supreme Court in the case of Devendra & Ors. Versus State of U.P. & Anr., reported in (2009) 7 SCC 495.

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.

There shall be stay of further proceedings, in connection with Town P.S. Case No. 30 of 2022 corresponding to G.R. No. 1039 of 2022, pending in the court of learned Chief Judicial Magistrate, Palamau at Daltonganj, till the next date of listing.

Let this matter appear on 27.01.2023.

(Sanjay Kumar Dwivedi, J.) Amitesh/-