Ripunjay Prasad Singh vs The State Of Jharkhand
2022 Latest Caselaw 4835 Jhar

         IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr.M.P. No. 3484 of 2022
         Ripunjay Prasad Singh                            .....   ...    Petitioner
                                      Versus
      1. The State of Jharkhand.
      2. Rajesh Kumar Verma                           ..... ...     Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Kaushik Sarkhel, Advocate. For the State : Mr. Prabhu Dayal Agrawal, Spl.P.P.

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04/ 01.12.2022 Learned counsel appearing for the petitioner submits that the petitioner is the purchaser of the land in question, for that the case has been lodged, in which, he has been falsely implicated. He submits that the present case is fully covered by the judgment of the Hon'ble Supreme Court in the case of Md. Ibrahim & Ors. Versus State of Bihar & Anr., reported in (2009) 8 SCC 751.

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 Complaint Case No. 4642 of 2022, pending in the Court of learned Judicial Magistrate-XXIV, Ranchi, till the next date of listing.

Let this matter appear on 10.02.2023.

(Sanjay Kumar Dwivedi, J.) Amitesh/-