Bhim Munda vs The State Of Jharkhand
2022 Latest Caselaw 2051 Jhar

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr.M.P. No. 214 of 2022
              Bhim Munda                                      .....    ...    Petitioner
                                           Versus
              The State of Jharkhand                           .....   ...    Opposite Party
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Sidhi Jalan, Advocate. For the State : Mr. Shiv Shankar Kumar, A.P.P.

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06/ 06.06.2022 Learned counsel appearing for the petitioner submits that the District Sub-Registrar, Ranchi, vide memo No. 267 dated 06.03.2018 has directed the Officer-in-charge, Kotwali Police Station to register the FIR in pursuance of order dated 02.02.2018 passed by the Deputy Commissioner-cum-District Registrar, Ranchi, by which, direction has been passed to cancel the registered deed No. 12269 dated 12.11.2002. She submits that the land in question has been executed in favour of the petitioner in the year 2002 and this case has been filed in the year 2017 itself, i.e. after more than 15 years. She further submits that so far as the cancellation of sale deed is concerned, that has been stayed by a co-ordinate Bench of this Court in another writ petition. She also submits that the present case is fully covered by the judgment of the Hon'ble Supreme Court in the case of Mohammed Ibrahim & Ors. Versus State of Bihar & Anr., reported in (2009) 8 SCC 751.

In view of the above, the State is directed to file counter affidavit in the matter within four weeks.

No coercive steps shall be taken against the petitioner, in connection with Kotwali P.S. Case No. 56 of 2018, pending in the court of learned Chief Judicial Magistrate, Ranchi till the next date of listing.

Let this matter appear on 24.08.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/-