Sudhanshu Pandey vs State Of Jharkhand And Anr
2022 Latest Caselaw 402 Jhar

               IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 2376 of 2021

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1.Sudhanshu Pandey

2.Subhasish Pandey

3.Mukesh Kr. Pandey @ Mukesh Kumar Pandey .. Petitioners

-- Versus --

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

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. R.S.Mazumdar, Sr. Advocate For the State :- APP

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2/10.02.2022 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. None of the parties have complained

about any technical snag of audio-video and with their consent this

matter has been heard.

Learned counsel for the petitioners submits that F.I.R. has

been lodged under the I.P.C. including under the Prevention of Atrocities

(Scheduled Caste and Scheduled Tribes) Act, 1989. He submits that from

perusal of F.I.R., it is crystal clear that the case is arising out of land

dispute. He further submits that suit numbered as Original Suit No.

565/2018 is pending. He further submits that this case is fully covered

with judgment in the case of " Hitesh Verma Vs. State of Uttarakhand"

reported in 2020 10 SCC 710.

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 a week.

Till the next date, petitioners shall not be arrested in

connection with Baliapur P.S. Case No. 156 of 2020 pending in the Court

of learned Additional District Judge-6, Dhanbad.

Post the matter on 21.03.2022.

( Sanjay Kumar Dwivedi, J)

SI/