Santosh Kumar Sharma vs The State Of Jharkhand
2022 Latest Caselaw 632 Jhar

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                    W.P.(Cr.) No. 287 of 2021

      Santosh Kumar Sharma, aged about 35 years, Son of late
      Ramchandra Sharma, resident of Vill-Vikash Nagar, Near Bajrang
      Bali Mandir, P.O.-Dhanbad, P.S.-Bank More, District-Dhanbad.
                                                              ..... ... Petitioner
                                   Versus
      1. The State of Jharkhand.
      2. Deputy Commissioner, Dhanbad, P.O.-Dhanbad, P.S.-Dhanbad,
      District-Dhanbad.
      3. The Senior Superintendent of Police, Dhanbad, having office at
      Lubi Circular Road, P.O.-Dhanbad, P.S.-Dhanbad, District-Dhanbad.
      4. The Superintendent of Police, Dhanbad, P.O.-Dhanbad, P.S.-
      Dhanbad, District-Dhanbad.
      5. The Officer-in-Charge Bank More Police Station, P.O.-Bank
      More, P.S.-Bank More, District-Dhanbad.
                                                   .....   ... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Lukesh Kumar, Advocate For the State : Mrs. Vandana Singh, Sr. S.C.-III.

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02/ 22.02.2022 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.

This petition has been filed for a direction upon the respondents to register the First Information Report.

This petition has been filed under Article-226 of the Constitution of India, however, alternative remedy is already available to the petitioner. Reference may be made to the judgment of the Hon'ble Supreme Court in the case of Sakiri Vasu Versus State of U.P. & Ors., reported in (2008) 2 SCC 409.

In view of the alternative remedy, available to the petitioner, this petition is dismissed.

The petitioner may avail the alternative remedy.

(Sanjay Kumar Dwivedi, J.) Amitesh/-